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Judgment
Ravindra Maithani, J
Applicant Muskurana @ Muskan is in judicial custody in FIR No.0421 of 2022, under Sections 364A, 120B IPC, Police Station- Kotwali Laksar, District-Haridwar. She has sought her release on bail.
Heard learned counsel for the parties and perused the record.
This is the second bail application. The first bail application, being BA1 No.545 of 2023, was rejected on 19.12.2023.
It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail; the victim has already been examined; he has not supported the prosecution case.
These facts are 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 her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.