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Judgment
8 paragraphs · 155 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 1107 of 2024, under Section 109 (1), 190, 191 (2), 191 (3) of the Bharatiya Nyaya Sanhita, 2023, Police Station Kotwali Manglaur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that co-accused Shivam has already been granted bail and one of the co-accused Shiv was granted ad-interim anticipatory bail. The role is not dissimilar.
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.