AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 139 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.78 of 2024, under Sections 380, 457, 511, 398, 307 and 34 IPC and Section 3/25/27 of the Arms Act, 1959, Police Station- Premnagar, 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, has already been granted bail.
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.