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
6 paragraphs · 109 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.005 of 2024, under Sections 457, 380, 34 and 411 IPC, Police Station- Kalsi, District- Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
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.