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Judgment
9 paragraphs · 246 wordsRavindra Maithani, J
Applicant Bhanu Bhardwaj is in judicial custody in Case Crime No.155 of 2024, under Section 307 and 34 IPC and Section 3/25 of the Arms Act, 1959, Police Station- Kotwali Haridwar, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 23.02.2024, police received an information that the applicant, along with the co-accused, was planning to commit some offence. They all were apprehended, but in the process of apprehending, they opened fire on the police, though it did not hurt anyone. Subsequently, the applicant and the co-accused were arrested. From the possession of the applicant, it is the case in the FIR, some firearms and cartridges were recovered.
Learned counsel for the applicant would submit that the applicant is innocent; he is a student of B.Sc.; the recovery is false; it is a no injury case; he is not a previous convict.
Learned State Counsel admits that the applicant is not a previous convict and 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.