Hazi Abid and Sobhi @ Vasim vs State of Uttarakhand

Prafulla C. Pant, J.—Heard.

Applicants- Hazi Abid and Sobhi @ Vasim, who are in jail in connection with Crime/F.I.R. No. 112 of 2011, relating to offences punishable u/s 147, 148, 149, 307, 506 and 504 of I.P.C., Police Station Jaspur, District Udham Singh Nagar, have sought their release on bail.

Role assigned to the applicant No. 1 Hazi Abid is that of exhortation. Role assigned to the applicant No. 2 Sobhi @ Vasim has been assigned of criminal intimidation. Fires are said to have been shot by co accused Rashid and Sajid. Other two accused Ibrahim and Shakil with similar role have already been directed to be released on bail.

In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicants deserve bail.

Let the applicants-Hazi Abid and Sobhi @ Vasim, be released on bail on executing personal bond by each one of them, and furnishing two sureties, for each one of them, each of the like amount, to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.