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Judgment
6 paragraphs · 195 wordsPrafulla C. Pant, J.—Heard.
Applicant Akil, who is in jail in connection with Crime No. 466 of 2010, relating to offences punishable u/s 147, 148, 149, 302/34 I.P.C. Police Station- Kotwali Roorkee, District Haridwar has sought his release on bail.
Learned Counsel for the applicant submitted that no specific role has been assigned to the applicant in commission of the crime. It is submitted that applicant Akil is a student, who has no criminal history. There are five accused said to have participated in the crime. Attention of this Court is drawn to the statement of Farhan (complainant) recorded u/s 161 of Code of Criminal Procedure in which role of firing has been assigned to one Abid and Adil.
In the above circumstances, without expressing any opinion, as to the final merits of the case, this Court is of the view that applicant deserves bail.
The bail application is allowed.
Let the applicant Akil, be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Chief Judicial Magistrate, Haridwar (Urgency application No. 3164 of 2011, stands disposed of)