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Judgment
5 paragraphs · 151 wordsPrafulla C. Pant, J.—Heard.
Applicant- Smt Nusrat, who is in jail in connection with Case Crime No. 195 of 2011, relating to offences punishable u/s 147, 148, 149, 452, 302, 504, 506 I.P.C, police station Kotwali Manglaur, District Hardwar, has sought her release on bail.
Applicant is a woman. Learned Counsel for the applicant pointed out that from the First Information Report it is clear that accused Aakil allegedly shot the fire at the deceased. Exhortation role has been assigned to the applicant and some other women.
In the above circumstances, 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. Nusrat be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Judicial Magistrate, Roorkee.