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Judgment
Prafulla C. Pant, J.—Applicants-Man Singh, Vijay Kumar and Narendra Singh who are in jail in connection with FIR No. 107 of 2011, relating to offence punishable u/s 3/7 Essential Commodities Act, Police Station Sitarganj, District Udham Singh Nagar, have sought their release on bail.
Heard learned Counsel for the parties.
It is alleged in the First Information Report that food grain which was lifted for distribution through the fair price shops was found being taken elsewhere.
Learned Counsel for the applicants submitted that the applicants are in jail for about one month. It is further submitted that entry of food grain was entered in the stock register, and it was being taken to the fair price shops and not elsewhere.
Having considered submissions of learned Counsel for the applicants, without expressing any opinion as to final merits of the case, this Court is of the view that applicants deserve bail.
Accordingly, bail application is allowed. Let the applicants Man Singh, Vijay Kumar and Narendra Singh , be released on bail on executing personal bond by each one of them, and furnishing two sureties, for each one of them, each of like amount to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.