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Judgment
9 paragraphs · 188 wordsRavindra Maithani, J
Applicant Savej Khan Alias Mohd. Shabej Alias Sahil Khan is in judicial custody in Case Crime No.222 of 2022, under Sections 147, 148, 323, 307 IPC, Police Station- Kotwali Dehradun, District- Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
This is the third bail application. The first bail application, being BA1 No.1616 of 2022, was dismissed as withdrawn on 23.08.2022. Second bail application, being BA2 No.225 of 2022, was rejected on 16.12.2022.
Learned counsel for the applicant would submit that the injured, the informant and other witnesses have not supported the prosecution case. The statements of the witnesses have been filed.
Learned State Counsel admits this fact.
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.