Manoj Alias Nishu vs State Of Uttarakhand

Alok Kumar Verma, J

The present Application has been filed for regular bail under Sections 147, 148, 14 9, 308, 323, 504 and Section 506 of the Indian Penal Code, 1860 in Case Crime No. 245 of 2024 ( Criminal Case No. 2125 of 2024) , registered at Police Station Manglaur, District Haridwar.

As per the FIR, the present applicant and other named accused assaulted the informant and his cousin on 02.04.2024 with sticks and iron rods, in which they received injuries.

Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the State.

Mr. Mohd. Safdar, Advocate, contended that the applicant has been falsely implicated in the present matter. He w as not present on the spot. He is not a previous convict. He is a permanent resident of District Haridwar, therefore, there is no chance of his absconding. Three co- accused of the similar role named Mohit, Dikshant alias Shubham and Ritik have already been granted anticipatory bail, and, charge- sheet has been filed, therefore, there is no chance of tampering with the evidence.

Mr. G.S. Sandhu, Additional Advocate General for the State has opposed the bail application or ally.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, 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 – Manoj alias Nishu 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 concerned.