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Judgment
Ravindra Maithani, J
Delay in filing counter affidavit is condoned. Counter Affidavit is taken on record. Delay Condonation Application IA No.2 of 2024 stands disposed of, accordingly.
Applicant is in judicial custody in FIR No.328 of 2019, under Sections 363, 370 and 120-B IPC, Police Station Transit Camp, District Udham Singh Nagar. 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 of the like amount, to the satisfaction of the court concerned.