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Judgment
8 paragraphs · 159 wordsRavindra Maithani, J
Applicant Salman is in judicial custody in FIR No.318 of 2023 (arising out from Session Trial No.177 of 2023, State Vs. Salman), under Section 307 IPC , Police Station- Bahadarabad, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that the informant as well as the victim both have not supported the prosecution case during trial. The statements of the witnesses have been filed.
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.