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Judgment
9 paragraphs · 212 wordsRavindra Maithani, J
Applicant Ashish Kumar is in judicial custody in Case Crime No.156 of 2024, under Section 307, 386, 506, 34 IPC and Section 4/25 of the Arms Act, 1959, Police Station- Kotwali Gangnahar, Roorkee, District-Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicant and the co-accused entered into the house of the informant and demanded money from the son of the informant. When the son of the informant denied for it, it is the case that the applicant along with the co-accused fired at the son of the informant, but somehow he could escape.
Learned counsel for the applicant would submit that it is a no injury case; applicant is not a previous convict.
Learned State Counsel, under instructions, admits that it is a no injury case.
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.
The bail application is allowed.
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.