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Judgment
Prafulla C. Pant, J.—Shri B.D. Pande, Advocate, present for the applicant.
Shri G.S. Sandhu, G.A., present for the State.
Applicant-Kamlu @ Kamal who is in jail in connection with crime No. 90 of 2011, relating to offences punishable u/s 25/4 Arms Act P.S. Dalanwala, District Dehradun, has sought his release on bail.
Heard learned Counsel for the parties.
A KHUKRI (sharp edged weapon) of the blade beyond the prescribed limit is said to have been recovered from the applicant.
Having considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that applicant Kamlu @ Kamal deserves bail.
Accordingly, the bail application is allowed. Let the applicant Kamlu @ Kamal be released on bail on executing personal bond, and furnishing two sureties each of like amount to the satisfaction of Chief Judicial Magistrate, Dehradun.