Adil Alias Bablu vs State Of Uttarakhand

Alok Kumar Verma, J

The present Bail Application has been filed by the applicant for grant of regular bail in connection with First Information Report No.180 of 2022, registered at police station Kunda, District Udham Singh Nagar under Sections 307, 452, 504, 506 & 120B of the Indian Penal Code, 1860.

Heard Mr. Dheeraj Joshi, learned counsel holding brief of Mr. Abhishek Verma, learned counsel for the applicant, Mr. V.S. Rathore, learned A.G.A. assisted by Mrs. Sangeeta Bhardwaj, learned Brief Holder for the State and Mr. Manish Lohani, learned counsel holding brief of Mr. Sandeep Kothari, learned counsel for the Informant/Injured.

Learned counsel appearing for the applicant has submitted that Smt. Sarifan Jahan (PW1), informant/injured has not supported the case of the prosecution in her examination-in-chief. Applicant is in custody since 20.07.2022.

On the other hand, learned counsel for the State has opposed the bail application. However, he fairly conceded that the informant/injured (PW1) has not supported the case of the prosecution.

Learned counsel appearing for the informant/ injured has submitted that informant/injured does not want to oppose the bail application.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, there is no reason to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant – Adil alias Bablu be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.