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Vinay Verma Alias Bantu vs State Of Uttarakhand

Uttarakhand High Court · Decided on 6 September 2023 · Citation: (2023) 09 UK CK 0027

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 120B, 302 · Arms Act, 1959 — Section 3, 5
RESULT
Allowed
CASE NUMBER
First Bail Application No. 1961 Of 2023
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9 paragraphs · 334 words

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Ravindra Maithani, J

1.

Applicant Vinay Verma alias Bantu is in judicial custody in FIR No.625 of 2020 dated 13.10.2020, under Sections 302, 120-B IPC and Sections 3/25 of the Arms Act, 1959, Police Station Rudrapur, District Udham Singh Nagar. He has sought his release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

It is submitted that the co-accused having similar role have already been granted bail.

4.

Learned State counsel admits this fact.

5 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.

6.

The bail application is allowed.

7.

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.