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Judgment
4 paragraphs · 119 wordsIrshad Hussain, J.—Heard the learned counsel for the applicant and the learned A.G.A.
Applicant-accused was not named in the F.I.R. which was lodged on 27.10.2001, His name was brought to light after about 70 days when an information in writing was given on 18.1.2002. There is no direct evidence.
In my opinion, it is a fit case for bail.
Let the applicant Ravi Vas son of Sri Atar Singh R/o Suneheti, P.S. Jhabreda, district Haridwar, be released on bail in Case Crime No. 1 of 2002, under Sections 147,148, 149, 364. 302. 20) of IPC. police station Jhabreda. district Haridwar on his filing a personal bond and adequate sureties to the satisfaction of C.J. M. Haridwar.