AI Structured Summary
Not yet generated for this judgment
Judgment
Ravindra Maithani, J
Applicant Sanno is in judicial custody in FIR No. 36 of 2023, under Sections 379, 411, 34 IPC, Police Station Bhagwanpur, District - Haridwar.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused has already been granted bail by the Court below. The role assigned to the present applicant is also similar.
This fact is not disputed by the learned counsel for the State.
Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is, accordingly, allowed. Let the applicant be released on bail, on her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the Court concerned.