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Judgment
8 paragraphs · 139 wordsRavindra Maithani, J
Applicant Rajendra Bhai is in judicial custody in FIR/Case Crime No. 151 of 2024, under Sections 120B, 420, 467, 468, 471 IPC, Police Station Kankhal, 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 the co-accused has already been granted bail. Even otherwise, parties have settled the dispute amicably.
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.