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Judgment
5 paragraphs · 170 wordsHon''ble Prafulla C. Pant, J.—Applicant-Ishaq who is in jail in connection with crime no. 178 of 2011, relating to offences punishable u/s 147/148/149/332/186/353/342/504/506 IPC, and one punishable u/s 7 of Criminal Law Amendment Act, Police Station Laksar, District Hardwar, has sought his release on bail.
Heard learned counsel for the parties.
There is no specific role assigned to the applicant. There is no injury report showing injury to any of the policemen. Co-accused Shamshad has already been directed to be released on bail by this Court. Applicant has no criminal history.
In the above circumstances, having considered submissions of learned counsel for the parties, and perusal of the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that applicant Ishaq deserves bail.
The bail application is allowed. Let applicant Ishaq be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of Chief Judicial Magistrate, Hardwar.