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Judgment
9 paragraphs · 251 wordsAlok Kumar Verma, J
Present Application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.274 of 2023 (Sessions Trial No.107 of 2023), registered at police station Bhagwanpur, District Haridwar.
Applicant is in judicial custody under Sections 307, 504 and Section 506 of the Indian Penal Code, 1860.
Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. M.K. Chand, learned AGA for the State.
Mr. Mohd. Safdar, Advocate, submits that the informant/ injured Ankesh Kumar (PW1) has not supported the case of the prosecution. Applicant is in custody since 12.05.2023. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding, and, he has no criminal antecedents.
On the other hand, Mr. M.K. Chand, learned AGA for the State has opposed the bail application.
Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, there is no reason to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.
The Bail Application is allowed.
Let the applicant-Mangat Ram be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerneds