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Judgment
9 paragraphs · 184 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No.153 of 2018, under Sections 307, 302, 120B and 34 IPC, Police Station Kiccha, District Udham Singh Nagar. 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.1044 of 2019, was rejected on 28.11.2020. The second bail application, being BA2 No.32 of 2024, was dismissed as withdrawn on 19.06.2024.
It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail after rejection of the earlier bail applications of the applicant.
This fact is admitted by learned State Counsel.
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.