(1.) HEARD the learned counsel for the parties.
(2.) LOOKING to the facts and circumstances of the case and the allegations against the accused-petitioner, I find that it is a fit case where the petitioner should be released on bail.
(3.) THE C. The petitioner is directed to be released on bail on his executing a bail bond with one surety in the like amount to the satisfaction of the Chief Judicial Magistrate, Udham Singh Nagar.