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Judgment
8 paragraphs · 140 wordsRavindra Maithani, J
Applicant Monish is in judicial custody in Case Crime No.839 of 2021, under Sections 302, 201 and 120-B of IPC, Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by the learned counsel for the applicant that the co-accused, having similar role, has already been granted bail.
Learned State Counsel admits this fact.
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.