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Judgment
6 paragraphs · 139 wordsLeave granted.
Heard learned counsel for the parties.
This appeal has been filed against the order dated 11.03.2019 of the High Court by which regular bail application of the appellant has been rejected. Appellant along with other co-accused Arvind Minj has been chargesheeted in Crime No.143/2018 under Sections 420, 34, 120B of IPC.
Learned counsel for the appellant submitted that High Court has granted anticipatory bail to the coaccused Arvind Minj vide order dated 25.07.2019 i.e. subsequent to rejection of regular bail of the appellant. Chargesheet having been filed and appellant is in custody for about a year.
In facts of the present case, we are of the view that appellant is also entitled for bail. Let the appellant be released on bail on the terms and conditions as fixed by the Trial Court.
The appeal is disposed of.