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Judgment
8 paragraphs · 139 wordsRavindra Maithani, J
Applicant Istaq is in judicial custody in FIR/Case Crime No.149 of 2023, dated 06.06.2023, under Sections 147, 148, 323, 504, 506, 307, 354, 120-B IPC, Police Station Sahaspur, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused having similar role have been granted bail.
This fact is admitted by the 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 of the like amount, to the satisfaction of the court concerned.