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Judgment
8 paragraphs · 154 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.142 of 2023, under Sections 307, 324, 504, 506, 34 IPC, Police Station Kelakhera, 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 earlier today, co-accused Aakash Alias Sanjeev Pal, has already been granted bail in BA1 No.2731 of 2023; the role of the applicant is not dissimilar.
This fact is admitted by learned State Counsel.
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.