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Judgment
8 paragraphs · 178 wordsPrafulla C. Pant, J.—Shri Manish Arora, Advocate, present for the applicant.
Shri S.S. Adhikari, A.G.A., present for the State.
Shri Mohd. Safdar, Advocate, present for the complainant.
Applicant-Kurban, who is in jail in connection with crime No. 369 of 2010 relating to offences punishable u/s 307, 506 IPC, P.S. Kotwali Gangnahar, Roorkee, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted that no specific role has been assigned to the present applicant. It is further submitted that it is alleged in the FIR that Tahir (co-accused) fired the shot. It is also pointed out that injury is not caused on the vital part.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Kurban be released on bail on executing personal bond and furnishing two sureties, each of like amount to the satisfaction of Judicial Magistrate, Roorkee.