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Madan vs State of Uttaranchal

Uttarakhand High Court · Decided on 5 September 2001 · Citation: (2002) 1 UC 33

HON’BLE JUDGES
P.C.Verma, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 307, 386
CASE NUMBER
Ilnd Criminal Bail Application No. 781 of 2001
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Judgment

3 paragraphs · 107 words

P.C. Verma, J.—Heard learned counsel for the applicant and learned Addl. Government Advocate.

2.

I also perused the record of bail application. Applicant''s first bail application was rejected but he was released on short term bail for a period of one month on 3.8.2001. Learned Counsel for applicant contended that co-accused has been released on bail in this case.

3.

Let applicant Madan S/o Hulashi Ram be released on bail in case Crime No. 93/2001 under Sections 386 and 307 I.P.C, R S. Cantt. Thana Dehradun, Distt. Dehradun, on his furnishing a personal bond and two sureties in the like amount to the satisfaction of C.J.M., Dehradun.