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Judgment
8 paragraphs · 152 wordsRavindra Maithani, J
Applicant Sarita Kesarwani is in judicial custody in Case Crime No.29 of 2021, under Sections 409, 420 and 120-B IPC and Section 03 of the Uttarakhand Protection of Interest of Depositors (In Financial Establishment) Act, 2005, Police Station-Karanprayag, District- Chamoli. She has sought her release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that co-accused, having similar role, have already been granted bail.
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 her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.