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Judgment
9 paragraphs · 179 wordsRavindra Maithani, J
Delay in filing counter affidavit is condoned. Counter affidavit is taken on record. Delay Condonation Application IA No.1 of 2024 stands disposed of, accordingly.
Applicants Rajpal, Rahul and Saurav are in judicial custody in Case Crime No.263 of 2023, under Sections 147, 148, 149, 323, 504, 506 and 302 IPC, Police Station- Bazpur, District- Udham Singh Nagar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned Senior Counsel appearing for the applicants that co-accused, having similar role, have already been granted bail.
This fact is admitted by learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail application is allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.