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Judgment
10 paragraphs · 181 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR/Case Crime No. 479 of 2023, under Sections 120-B, 406, 420, 467, 468, 471 IPC, Police Station Rudrapur, District Udham Singh Nagar. He has sought his 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 The first bail application, being BA1 No. 2602 of 2023, was dismissed as withdrawn on 20.05.2024.
It is argued that the co-accused Shashi Lata, having similar role, has already been granted bail.
Learned State Counsel was required to get instructions.
Learned State Counsel admits that the role of the co-accused, Shashi Lata, and the applicant is not dissimilar.
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.