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Sheeba Alias Seema vs State Of Uttarakhand

Uttarakhand High Court · Decided on 16 October 2023 · Citation: (2023) 10 UK CK 0087

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 34, 120B, 302
RESULT
Allowed
CASE NUMBER
First Bail Application No. 1933 Of 2023
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Judgment

8 paragraphs · 147 words

Ravindra Maithani, J

1.

Applicant Smt. Sheeba Alias Seema is in judicial custody in FIR No.216 of 2022, under Sections 302, 34 and 120-B IPC, Police Station- Cantt, District-Dehradun. She has sought his release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail; the role is not dissimilar.

4.

Learned State Counsel admits that it is a case of parity.

5.

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.

6.

The bail application is allowed.

7.

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.