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Judgment
8 paragraphs · 142 wordsRavindra Maithani, J
Applicant Prahalad @ Parlahad Chauhan is in judicial custody in FIR/Case Crime No. 793 of 2023, under Sections 147, 148, 149, 307, 34 IPC, Police Station Kotwali Jwalapur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that it is no injury case and, in fact, the role of firing has not been assigned to the applicant.
Learned State counsel admits this fact.
Having considered the entirety of facts, 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.