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Judgment
8 paragraphs · 161 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 354 of 2024, under Section 147, 323, 302, 120B IPC, Police Station Kotwali Manglor, District Haridwar. 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 the applicant is not named in the FIR. He was named by the co-accused. There was one injured in the incident, who is the only eyewitness. He not supported the prosecution case.
These facts are not denied by the 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.