AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 162 wordsRavindra Maithani, J
Applicant Harikishore is in judicial custody, in Case Crime No. 160 of 2020, under Section 419, 420, 467, 468, 471 IPC, Police Station Sitarganj, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that the accused in similar nature of cases have already been granted bail by this Court. Some of the orders have been filed as part of Annexure 3.
None is present for the State. In fact, on 01.03.2023, State was required to get instructions.
Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the Court concerned.