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Judgment
8 paragraphs · 138 wordsRavindra Maithani, J
Applicant Mohit is in judicial custody in Case Crime No. 433 of 2023, under Sections 395 , 412 IPC and Section 3/25 of Arms Act, 1959, Police Station Vikasnagar, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused having similar role has already been enlarged on bail.
This fact is admitted by the learned State counsel.
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 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.