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Judgment
8 paragraphs · 153 wordsRavindra Maithani, J
Applicant Vaibhav Bhatt @ Sanju is in judicial custody in FIR No.59 of 2022, under Sections 147, 148, 323, 326, 34, 452, 307 IPC, Police Station Kotwali Dehradun, District- Dehradun. 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 the applicant is not the main assailant; co-accused, Adil, having similar role, has already been granted bail.
These facts are not disputed by 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.