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Judgment
5 paragraphs · 142 wordsPrafulla C. Pant, J.—Applicant- Rajeev, who is in jail in connection with crime No. 407 of 2010, relating to offences punishable u/s 323, 326, 506, 452 IPC, P.S. Kotwali Jwalapur, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted that no -2 specific role has been assigned to the applicant in commission of the crime .
Having considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Rajeev be released on bail on executing personal bond and furnishing two sureties, each of like amount to the satisfaction of Chief Judicial Magistrate, Haridwar