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Judgment
9 paragraphs · 232 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No. 205 of 2024, under Section 25 (1-b) (a) and 3 of the Arms Act, 1959 and Section 307 IPC, Police Station Jhabrera, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 14.06.2024, the police intercepted a vehicle, but the occupants did not stop, instead they opened fires on the police party. The police also opened fire. In that process, some of the miscreants ran away, but the applicant was apprehended. He was injured.
Learned counsel for the applicant would submit that the co-accused have already been granted ad-interim anticipatory bail. The applicant is in jail. The police personnel were not injured. It is no injury case.
Learned State counsel would submit that it is a no injury case. She would submit that the applicant is involved in many cases in the past, though she admits that he is not a convict.
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.