Ravindra Maithani, J
1. Applicant Salman is in judicial custody in FIR No.15 of 2024, under Section 414 IPC , Police Station-Kotwali Roorkee, District- Haridwar. He has sought his release on bail.
2. Heard learned counsel for the parties and perused the record.
3. 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.
4. The bail application is allowed.
5. 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.
