AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 139 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR/Case Crime No. 246 of 2024, under Section 309 (6), 351 (3), 352 of the Bharatiya Nyaya Sanhita, 2023, Police Station Jhabrera, 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 having similar role has already been granted bail.
This fact is not denied 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.