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Judgment
8 paragraphs · 150 wordsRavindra Maithani, J
Applicant Payal Sharma is in judicial custody in FIR No.0739 of 2022, under Sections 363, 370, 120-B and 34 IPC and Section 80/81 of the Juvenile Justice (Care and Protection) Act, 2015, Police Station Jwalapur, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that co-accused, having similar role, has already been granted bail.
This fact is not disputed 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 his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.