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Judgment
8 paragraphs · 148 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 219 of 2023, under Section 302, 323, 504, 34 IPC, Police Station Pulbhatta, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that the informant and other eye-witnesses have not supported the prosecution case at trial. He would refer to the statements of the witnesses recorded during trial.
Learned State counsel would admit these facts.
Having considered the entirety of facts, this Court is of the view that 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.