Ravindra Maithani, J
1. Applicant is in judicial custody in FIR No. 517 of 2023, under Sections 153 A (2) IPC, Police Station Ramnagar, District Nainital. He has sought his
release on bail.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, on 13.11.2023, at 9:30 in the evening, the applicant started urinating in front of the house of informant on a lamp. The wife of
the informant objected to it. FIR states that the applicant assaulted her and the informant.
4. Learned counsel for the applicant would submit that in the connected matter the applicant has already been granted bail
5. This fact is not denied by learned State counsel.
6. 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.
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.
