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Judgment
9 paragraphs · 169 wordsRavindra Maithani, J
Applicant Rayaansh Dhaka is in judicial custody in FIR No.535 of 2023, under Sections 307, 323, 504, 506 and 34 IPC and Section 25 of the Arms Act, 1959, Police Station Rishikesh, District- Dehradun. 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.
Learned State Counsel admits this fact.
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.
Let a certified copy of this order be supplied to learned counsel for the parties, today itself, on payment of usual charges.