JULFKAR S/O SUKKAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A number of co-accused involved in the same offence have already been enlarged on bail and one such order is dated 15 th April, 2011 in 1 st Bail Application No. 200 of 2011, Nadeem Vs. State of Uttarakhand.

(2.) In the light of the aforesaid, the applicant is also entitled to be enlarged on bail. Consequently, Bail Application is allowed. Let the applicant be enlarged on bail in Case Crime No. 4 of 2011, U/s 395, 342, 420, 170, 412, 504 and 506 I.P.C., on his executing a personal bond and furnishing two sureties each of the like amount to the satisfaction of Magistrate concerned.