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Judgment
9 paragraphs · 180 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 02 of 2024, under Sections 302 & 120B IPC, Police Station Chakrata, District Dehradun. She has sought her release on bail.
Heard learned counsel for the parties and perused the record.
On 29.01.2023, at 5:00-6:00 early in the morning the informant was told that his brother has been killed and his dead body is kept in a room.
Learned counsel for the applicant would submit that the applicant has not committed any offence. The role of hitting the deceased with danda has been assigned to the co-accused. Hence, it is a case fit for bail.
Learned State counsel admits these facts.
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 her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.