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Judgment
8 paragraphs · 139 wordsRavindra Maithani, J
Applicant Deepak is in judicial custody in FIR/Case Crime No.753 of 2022, under Sections 147, 148, 149, 323, 308, 452, 504, 506 IPC, Police Station Kotwali Manglore, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused having similar role have already been granted bail.
This fact is admitted by the learned State counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.