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Judgment
8 paragraphs · 140 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.23 of 2024, under Section 306 IPC, Police Station-Chamba, District- Tehri Garhwal. 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, having similar role, have already been granted bail. The bail orders have been placed on record.
Learned State Counsel admits this fact.
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 in the like amount, to the satisfaction of the court concerned.