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Judgment
10 paragraphs · 210 wordsRavindra Maithani, J
Since both the bail applications arise from the same FIR, they are heard together and are being decided by this common order.
Applicants Lalit and Tejpal are in judicial custody in Case Crime No.440 of 2023, under Sections 147, 148, 149, 452, 323, 325, 307, 504 and 506 IPC, Police Station- Jhabrera, District- Haridwar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 31.07.2023, at 9:10 AM, the applicants along with co-accused entered into the house of the informant, abused and assaulted her.
Learned counsel for the applicants would submit that the informant and the injured have not supported the prosecution case at trial. The statements of the witnesses have been filed.
This fact is admitted by learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail applications are allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.