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Judgment
8 paragraphs · 161 wordsRavindra Maithani, J
Applicant Sanjay Dhariwal is in judicial custody in Case Crime No.16 of 2023, under Sections 2(b)(i)/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, Police Station- Kankhal, 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 applicant is on bail in the cases, based on which the instant FIR has been lodged; co-accused, having similar role, has already been granted bail.
These facts are 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.