Ravindra Maithani, J
1. Applicant is in judicial custody in FIR No. 520 of 2023, under Section 395, 412, 216-A, 420, 467, 468, 471, 120B IPC, Police Station Kotwali
Dehradun, District 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 it is no evidence case. The co-accused has already been granted bail.
4. Learned State counsel would submit that the applicant was seen in a guest house in Haridwar and his built resembles with the accused of the
offence. She would also submit that the clothes worn by the applicant, as identified in the CCTV footages as well as his driving license and Aadhar
Card was recovered from the house of the co-accused. She would also submit that at the instance of the applicant, a pistol was also recovered.
5. The Court wanted to know as to whether the pistol was used in the offence? Whether the applicant was seen in vicinity of the offence? The
answer is in negative.
6. Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
7. The bail application is allowed.
8. 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
