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Judgment
9 paragraphs · 184 wordsRavindra Maithani, J
Applicant Yogesh Mailani is in judicial custody in FIR No.691 of 2022, under Sections 379, 411 IPC, Police Station Rudrapur, District- Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is the case of the applicant that it is a false a case; the applicant is not a previous convict; there is no independent witness.
Learned State Counsel would submit that the applicant is involved in one more case, but admits that he is not a previous convict.
Learned counsel for the applicant would reply to it saying that out from one recovery, the applicant has been implicated in two cases.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserve 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.