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Judgment
11 paragraphs · 162 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.675 of 2024, under Sections 109(1), 351(2), 352 of the Bhartiya Nyaya Sanhita, 2023 and Section 25(1-B)
(1) of the Arms Act, 1959, Police Station Manglour, District Haridwar. 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 it is a no injury case; chargesheet has already been filed in the case; the applicant is in custody
for more than four months.
These facts are 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 his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the
satisfaction of the court concerned.