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Judgment
7 paragraphs · 141 wordsRavindra Maithani, J
Applicant Surendra Kumar is in judicial custody in F.I.R. No. 440 of 2022, under Sections 420, 467, 468, 471, 120-B, 170 of I.P.C., Police Station Rishikesh, District - Dehradun.
Heard learned counsel for the parties and perused the record.
It is argued that the co-accused have already been granted bail by this Court. The role assigned to the present applicant is also similar.
This fact is not disputed by the learned counsel for the State.
Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is, accordingly, 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.