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Judgment
8 paragraphs · 146 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 211 of 2024, under Section 61(2) and 80 of the Bharatiya Nyaya Sanhita, 2023, Police Station Doiwala, District Dehradun. 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 it is a case of party. The co-accused having similar role has already been granted bail.
This fact is admitted 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.