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Judgment
9 paragraphs · 182 wordsRavindra Maithani, J
Applicant Minder @ Dharmendra is in judicial custody in Case Crime No.440 of 2023, under Sections 147, 148, 149, 452, 323, 325, 307, 504 and 506 IPC, Police Station- Jhabrera, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 31.07.2023, at 9:10 AM, the applicant along with co-accused entered into the house of the informant, abused and assaulted her.
Learned counsel for the applicant would submit that the informant and the injured have not supported the prosecution case at trial. The statements of the witnesses have been filed.
This fact is admitted by learned State Counsel.
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.
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.