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Judgment
Prafulla C. Pant, J.—Sri B.S. Adhikari, Advocate, present for the applicant.
Sri S.S. Adhikari, AGA, present for the State.
Heard.
Applicant Smt. Namita Chauhan, who is in jail in connection with Crime No. 27/2011, relating to offences punishable u/s 302/201/120-B/34 IPC, Police Station Jaspur, has sought her release on bail.
Applicant is a woman. She is not named in first information report. There is no eyewitness of the incident. It is a case of circumstantial evidence. It is alleged by the prosecution that during investigation it was revealed that applicant had conspired with two accused Raj Kumar and Adesh Gupta (who are named in the FIR) in commission of murder of the deceased.
Having considered submissions of learned Counsel for the parties and after going through papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail.
The bail application is allowed.
Let the applicant Smt. Namita Chauhan be released on bail on executing a personal bond and furnishing two sureties, each of like amount, to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar. (Urgency Application No. 2036/2011 stands disposed of).