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Judgment
7 paragraphs · 133 wordsRavindra Maithani, J
Applicant Mohan Jatav is in judicial custody in Case Crime No. 07 of 2023, under Sections 379, 411, 34 of IPC, Police Station Muni-ki-Reti, District Tehri Garhwal.
Heard learned counsel for the parties and perused the record.
It is argued that the applicant is in custody since 23.01.2023. The applicant has no previous criminal history.
This fact is not disputed by the learned counsel for the State.
Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is, accordingly, 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.