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Judgment
8 paragraphs · 144 wordsRavindra Maithani, J
Applicant-Mukul Kumar is in judicial custody in FIR No.15 of 2023, under Sections 380, 457, 411 IPC, Police Station I.T.I., District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that nothing was recovered from the applicant. He has no previous conviction.
Learned State Counsel would admit that the bail rejection order does not reveal any previous conviction of the applicant.
Having considered, this Court is of the view that it is a case fit for bail. Accordingly, the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the court concerned.