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Judgment
8 paragraphs · 151 wordsRavindra Maithani, J
Applicant is in judicial custody in Sessions Trial No.06 of 2024, which is based on Case Crime No.36 of 2024, under Sections 304, 323, 34, 504 and 506 IPC, Police Station- Rishikesh, District- Dehradun. She has sought her release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail by this Court.
This fact is admitted by 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 her executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.