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Judgment
6 paragraphs · 112 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.752 of 2024, under Sections 303(2), 317(2), 3(5) of the Bhartiya Nyaya Sanhita, 2023, Police Station- Bhagwanpur, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
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 in the like amount, to the satisfaction of the court concerned.