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Judgment
7 paragraphs · 184 wordsPrafulla C. Pant, J.—Mr.K.S. Verma, Advocate, present for the applicant.
Mr.G.S. Sandhu, G.A., present for the State.
Heard.
Applicant-Jahid, who is in jail in connection with Case Crime No. 232 of 2010, relating to offences punishable u/s 147, 302, 342, 201/34/120B I.P.C., police station Laksar, District Hardwar, has sought his release on bail.
Learned Counsel for the applicant submitted that the First Information Report is delayed by a week. It is further pointed out that applicant is not named in the First Information Report. It is further submitted that co accused Mukarram and Intezar have already been directed to be released on bail by this Court.
Having considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail. Bail Application is allowed.
Let the applicant-Jahid be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Hardwar.