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Judgment
9 paragraphs · 172 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No. 790 of 2024. Under Section 109, 351 (3), 352 of the Bharatiya Nyaya Sanhita, 2023, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 16.10.2024, the applicant alongwith the co-accused opened fire on the informant, but somehow, the informant could save him.
Learned counsel for the applicant would submit that it is no injury case and as per FIR also, the informant visited the house of the applicant.
Learned State counsel admits that it is no injury case.
Having considered the entirety of facts, this Court is of the view that 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.