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Judgment
8 paragraphs · 150 wordsRavindra Maithani, J
Applicant Surendra Arora is in judicial custody in FIR No.0001 of 2023, under Sections 120-B, 419, 420, 467, 468, 471, 506 IPC, Police Station- Rajpur, District-Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that co-accused Islam, having similar role, has already been granted bail by this Court; the role of the applicant is not dissimilar.
Learned State Counsel admits these facts.
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.s