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Judgment
8 paragraphs · 158 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.629 of 2023, under Sections 380, 411, 427, 465, 468, 471 and 34 IPC, Police Station- Kashipur, 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, though he would submit that a country made pistol was also recovered from the applicant.
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.