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Judgment
7 paragraphs · 201 wordsBharti Sharma, J
Applicant Suhani @ Riya, who is in judicial custody in FIR/Case Crime No.302 of 2022, under Sections 417, 420, 468, 471, 120-B IPC, Police Station ITI, District Udham Singh Nagar, has sought her release on bail.
Heard learned counsel for the parties and perused the material available on file.
Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, the applicant is languishing in jail since 27.09.2022 and nothing is to be recovered from her; that, charge sheet has already been filed and the case is triable by Magistrate.
Learned D.A.G. appearing for the State does not dispute the submissions made by counsel for the applicant.
In view of the above, but, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that this is a fit case for bail at this stage.
The bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of ₹50,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court.