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Judgment
7 paragraphs · 156 wordsPrafulla C. Pant, J.—Mr. K.S.Verma, Advocate, present for the applicant.
Mr. G.S.Sandhu, G.A., present for the State.
Heard.
Applicant-Rajesh Chaudhary, who is in jail in connection with Case Crime No. 52 of 2011, relating to offence punishable u/s 307 I.P.C., police station Cantt, District Dehradun, has sought his release on bail.
Learned Counsel for the applicant submitted that there are cross First Information Reports of the incident. It is further pointed out that there are injuries of both the sides. It is further submitted that applicant has no criminal history.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail. Bail Application is allowed.
Let the applicant-Rajesh Chaudhary be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Dehradun.