Irfan vs State Of Uttarakhand

Alok Kumar Verma,J.

Present Application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.01 of 2023, registered at police station Rajpur, District Dehradun.

The present applicant is in judicial custody under Sections 419, 420, 467, 468, 471, 506 and Section 120B of the Indian Penal Code, 1860.

Heard Mr. Faizan Ali, Advocate for the applicant and Mr. Bhaskar Chandra Joshi, A.G.A. for the State.

Learned counsel for the applicant contended that the applicant has been falsely implicated in the present matter. He is in custody since 20.04.2023. He is a permanent resident of District Dehradun, therefore, there is no chance of his absconding. Co-accused persons of similar role have been granted bail by this Court, and the applicant is not a previous convict.

Mr. Bhaskar Chandra Joshi, learned A.G.A. has opposed the Bail Application orally. However, he has conceded that co-accused persons of the similar role have been granted bail by this Court.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, no reason is found to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant – Irfan be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.