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Judgment
9 paragraphs · 163 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.
Applicant Ravindra is in judicial custody in Case Crime No.199 of 2023, under Sections 420, 467, 468, 471, 120-B IPC, Police Statin Kankhal, District-Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant 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 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.