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Manoj Kumar Alias Mannu Nepali vs State Of Uttarakhand

Uttarakhand High Court · Decided on 28 July 2023 · Citation: (2023) 07 UK CK 0141

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 201, 302, 364
RESULT
Allowed
CASE NUMBER
First Bail Application No. 360 Of 2023
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Judgment

8 paragraphs · 139 words

Ravindra Maithani, J

1.

Applicant Manoj Kumar alias Mannu Nepali is in judicial custody in FIR No.310 of 2022, dated 03.08.2022, under Sections 302, 364, 201 IPC, Police Station Ramnagar, District Nainital. He has sought his release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

Learned counsel for the applicant would submit that the co-accused having similar role have already been granted bail.

4.

Learned State counsel admits this fact.

5 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.

6.

The bail application is allowed.

7.

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.