AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 210 wordsPrafulla C. Pant, J.—Applicant Deepak Jain, who is in jail in connection with Crime / FIR No. 377 of 2010, relating to offences punishable u/s 307, 504, 506 read with Section 34 of I.P.C., police station Rudrapur, District Udham Singh Nagar, has sought his release on bail.
Heard learned Counsel for the parties.
The first bail application of the applicant was dismissed on 08.09.1010, as not pressed.
Learned Counsel for the applicant submitted that co-accused have already been directed to be released on bail. It is further pleaded that the applicant is in jail since July 2010. On the other hand, on behalf of the complainant and the State it is pleaded that the applicant is the person who is said to have fired the shot.
Having considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to the final merits of the case, this Court is of the view that the applicant deserves bail.
The bail application is allowed. Let the applicant Deepak Jain be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.