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Judgment
13 paragraphs · 206 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Sanjay Kumar, Advocate for the applicant and Mr. T.C. Aggarwal, AGA with Ms. Mamta Joshi, Brief Holder for the State.
The applicant is in jail having been implicated in Case Crime No.1041 of 2017, which has been registered under Sections 379 and 411 of IPC, at Police
Station Kotwali Haridwar, District Haridwar.
Learned counsel for the applicant submits that the co-accused, namely, Mohd. Khalil Ahmad has already been granted bail by this Court vide order
dated 16.08.2018.
Considering the overall facts and circumstances of the case and the fact that the co-accused has already been granted bail by this Court, prima facie,
the applicant has been able to make out a case for bail on the ground of parity at this stage. The bail application is allowed accordingly.
Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties each in the like amount to the
satisfaction of the Magistrate concerned/Court concerned.
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It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.