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Judgment
8 paragraphs · 138 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.497 of 2023, under Section 320, 120B, 34 IPC and Section 25(1-B)A of Arms Act, 1959, Police Station Khatima, District Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that co-accused having similar role has already been granted bail.
Learned State Counsel admits that it is a case of parity.
Having considered, this Court is of the view that 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.