Ravindra Maithani, J
1. Applicant is in judicial custody in Case Crime No. 520 of 2023, under Section 120B, 395, 412, 420, 467, 468, 471 IPC, Police Station Kotwali
Dehradun, District Dehradun. He has sought his release on bail.
2. Heard learned counsel for the parties and perused the record.
3. Learned counsel for the applicant would submit that there is no evidence against the applicant except the confession of the applicant as well as the
statement of the co-accused. The applicant was confined in a jail at the relevant time.
4. These facts are admitted to learned State counsel
5. Having considered the entirety of facts, this Court is of the view that 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.
