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Judgment
7 paragraphs · 243 wordsVivek Bharti Sharma, J
Applicant Akash @ Babloo, who is in judicial custody in FIR/Case Crime No.290 of 2022, under Sections 395, 397, 412, 506 & 120-B of IPC, Police Station Ranipur, District Haridwar, has sought his release on bail.
Heard learned counsel for the parties and perused the material available on file.
Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, no specific role has been assigned to the applicant; that, the co-accused, namely, Tasavvar and Amar Singh have already been granted bail by this Court vide orders dated 23.05.203 and 25.05.2023 respectively and the applicant/accused is also entitled to be released on bail on the basis of parity.
Learned D.A.G. appearing for the State would vehemently oppose the bail application, but he would admit at Bar that the role of the present applicant is similar to that of co-accused persons, who have been granted bail by this Court.
In view of the above, but, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that this is a fit case for bail at this stage.
The bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of ₹60,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court.