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Judgment
7 paragraphs · 273 wordsVivek Bharti Sharma, J
Applicant Arjun Sachdeva, who is in judicial custody in Case Crime No.670 of 2022 under Sections 147, 148, 149, 307, 323, 325, 326, 341, 427, 504 and 506 of IPC, Police Station Patel Nagar, District Dehradun, 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/accused is an innocent person; that, he has not been named in the F.I.R.; that, he has falsely been implicated in the instant crime; that, he is languishing in jail since 30.03.2023; that, no specific role has been assigned to the applicant/accused; that, the co-accused Sakib Javed and Jitender @ Jittu have already been granted bail by this Court vide order dated 04.05.2023 and 14.06.2023 respectively and the present applicant/accused is also entitled to be released on bail on the basis of parity.
Learned State counsel vehemently opposed the bail application, however, he admitted at Bar that the both the co-accused with similar role have already been granted bail by this Court and the applicant/accused may be granted bail on the basis of parity.
In the circumspection of facts as stated above, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that this is a case fit for bail.
The bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of Rs. 30,000/- each and personal bond of the like amount to the satisfaction of the learned Trial Court.