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Judgment
Sudhanshu Dhulia, J. (Oral)
Heard Mr. Ramji Srivastava, Advocate for the accused applicant, and Mr. Pramod Tiwari, Brief Holder for the State.
The applicant is in jail having been implicated in Case Crime No. 06 of 2018 for the offences under Sections 379 and 411 IPC and one under Section
3/25 of the Arms Act, registered in the Police Station Cantt. Dehradun, District Dehradun.
It is contended that the applicant has been falsely implicated in the present case and the co-accused Mustqeem, who is the main accused, has already
been granted bail by a coordinate Bench of this Court on 24.5.2018 and the present applicant is also entitled for bail at least on the ground of parity.
Applicant is in jail since 11.1.2018.
Considering the overall materials presently available before this Court and also considering the fact that the co-accused has been granted bail, prima
facie the applicant has been able to make out a case for bail. The bail application is allowed accordingly.
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Let the applicant be enlarged on bail in the aforesaid crime on her executing a personal bond and two reliable sureties, each in the like amount, to the
satisfaction of the Magistrate/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.