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Judgment
10 paragraphs · 215 wordsRavindra Maithani, J
Since all these bail applications arise from one and the same FIR, they are decided by this common order.
Applicants Deepak Kumar, Sagar and Surya Pratap are in judicial custody in Case Crime No. 159 of 2023, under Section 147, 324, 352, 504, 307 IPC, Police Station Prem Nagar, District Dehradun. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
Learned Senior counsel appearing for the applicant would submit that the injured has been examined as PW1. He has not supported the prosecution case. It is also argued that PW2 Sachin Gupta and PW3 Manmohan Singh Negi other eyewitnesses have not supported the prosecution.
Learned State counsel admits these facts.
In fact, the statements of the witnesses recorded during trial have been tendered at the time of hearing. They have been placed on record.
Having considered the entirety of facts, this Court is of the view that the applicants deserve to be enlarged on bail.
The bail applications are allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties by each one of them, each of the like amount, to the satisfaction of the Court concerned.