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Judgment
5 paragraphs · 177 wordsPrafulla C. Pant, J.—Applicant - Jagpal, who is in jail in connection with crime No. 18/57 of 2011, relating to offences punishable u/s 364A, 506 Indian Penal Code, Police Station Pathri, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted that from the statement of Satyapal and Jaswant (who are said to have been abducted), recorded u/s 161 Code of Criminal Procedure, it is clear that the applicant Jagpal has not committed any crime. Rather, applicant Jagpal and one Mukesh were separated by four - five unknown persons who after beating them took Satyapal and Jaswant, and kept them captive.
In the above circumstances, Having gone through the statements of the victims recorded u/s 161 Code of Criminal Procedure, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Jagpal be released on bail on executing personal bond, and furnishing two sureties each of like amount to the satisfaction of Chief Judicial Magistrate, Haridwar.