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Judgment
9 paragraphs · 165 wordsRavindra Maithani, J
Applicant Rajesh Mandal is in judicial custody in FIR No.0010 of 2022, under Sections 8/20/60 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station- Rudrapur, District- Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
This is the second bail application. The first bail application, being BA1 No.193 of 2023, was rejected on 11.04.2023.
It is argued by learned counsel for the applicant 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.