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Judgment
7 paragraphs · 214 wordsVivek Bharti Sharma, J
Applicant Jitender @ Jittu, who is in jail in connection with FIR No.670 of 2022 for the offences punishable under Sections 147, 148, 149, 307, 325, 341, 504, 326, 506, 427 of IPC, Police Station Patel Nagar, District Dehradun, has sought his release on bail.
Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, no specific role has been assigned to the applicant; that, the co-accused Sakib Javed has already been granted bail by this Court vide order dated
05.2023 and the applicant/accused is also entitled to be released on bail on the basis of parity.
Learned A.G.A. appearing for the State would fairly submit that it is a case of parity and the applicant/accused may be granted bail on this sole ground.
Having considered the entirety of facts, but without expressing any opinion about the final merits of the case in the trial court, it is a fit case for bail.
Bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of ₹ 30,000/- each and personal bond of the like amount to the satisfaction of the learned Trial Court.