Manni and Kalu @ Rituraj vs State of Uttarakhand

Hon''ble Prafulla C. Pant, J.—Heard.

Applicants Manni and Kalu @ Rituraj, who are in jail in connection with Crime No. 345 of 2011, relating to offences punishable u/s 147, 148, 149 and 307 I.P.C., Police Station- Kotwali Nagar Hardwar, District Haridwar, have sought their release on bail.

Learned counsel for the applicants submitted that there are six accused named in the First Information Report. No specific role has been assigned to the present applicants. It is further submitted that applicants have no criminal history.

Having considered submissions of the learned counsel for the parties and after going through the papers on record, without expressing any opinion, as to the final merits of the case, this Court is of the view that the applicants deserve bail.

The bail application is allowed. Let the applicants Manni and Kalu @ Rituraj, be released on bail on their executing personal bond by each one of them and furnishing two sureties for each one of them, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Haridwar.