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Judgment
5 paragraphs · 122 wordsPrafulla C. Pant, J.—Applicant-Manoj, who is in jail in connection with crime No. 230 of 2010, relating to offence punishable u/s 377 IPC, Police Station Rudrapur, District Udham Singh Nagar, has sought his release on bail.
Heard learned Counsel for the parties.
Applicant is in jail for last more the nine months. The trial appears to have not progressed.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
Bail application is allowed. Let the applicant Manoj, be released on bail on executing personal bond and furnishing two sureties each of like amount to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.