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Judgment
4 paragraphs · 152 wordsHon''ble Prafulla C. Pant, J.—Mr. P.C. Petshali, Advocate, present for the applicant. Mr. B.S. Parihar, Brief Holder, present for the State.
Applicant-Mohit who is in jail in connection with FIR no. 136 of 2011, relating to offence punishable u/s 377 IPC, Police Station Kunda, District Udham Singh Nagar, has sought his release on bail. Heard learned counsel for the parties.
Learned counsel for the applicant submitted that applicant is a student of Intermediate class. He has no criminal history. It is further pleaded that applicant has falsely been implicated.
In the above circumstances, without expressing any opinion as to final merits of the case, this court is of the view that applicant deserves bail. The bail application is allowed. Let applicant Mohit be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of the Additional Chief Judicial Magistrate, Kashipur.