AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 178 wordsRavindra Maithani, J
Applicant-Ankul is in judicial custody in FIR/Case Crime No.0583 of 2018, under Sections 147, 148, 149, 323, 302, 307, 504, 506 IPC and Section 3(1)(r)(s) and 3(2)(V) of the Scheduled Caste and the Schedule Tribes (Prevention of Atrocities) Act, 1989, Police Station Manglore, District-Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that all the co-accused having similar role already been granted bail.
Learned State Counsel admits that the co-accused having similar role have been granted bail. But, according to him, applicant has criminal history.
To it, learned counsel for the applicant would submit that applicant is not a previous convict.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.