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Judgment
7 paragraphs · 149 wordsRavindra Maithani, J
Applicant Neeraj Kumar is in judicial custody in Case Crime No. 1670 of 2022, under Sections 420, 467, 468, 471 IPC, Police Station Kotwali Manglaur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that the informant, who has been examined as PW2 has not supported the prosecution case at trial. The statement of PW2 Vinay Kumar recorded in Criminal Case No. 984 of 2023, has been filed as Annexure 1 to the supplementary affidavit.
Having considered, 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.