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Judgment
8 paragraphs · 142 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.0178 of 2023, under Section 304-B/302 IPC, Police Station- Rudrapur, District- Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that the informant and the brothers of the deceased, all have not supported the prosecution case at trial.
This fact is admitted by learned State Cousnel.
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.