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Judgment
10 paragraphs · 231 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.57 of 2023,, under Section 307, 34 and 120-B IPC, Police Station- GRP Laksar, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 16.11.2023, at about 6:30 AM, the injured was assaulted by some unknown persons. The FIR was lodged and suspicion was raised on one Shubham, who was inimical to the injured.
Learned counsel for the applicant would submit that there is no evidence against the applicant; the applicant is not named in the FIR; the victim has also not named the applicant as the person, who hit him; the injured is not sure as to who hit him on the date of incident.
Learned State Counsel admits that even the injured is not sure as to who hit him from behind.
Reference has been made to the statement of the injured recorded during investigation.
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.