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Judgment
5 paragraphs · 163 wordsPrafulla C. Pant, J.—Applicant-Manoj, who is in jail in connection with crime No. 65 of 2011, relating to offences punishable u/s 302, 120B read with Section 34 IPC, Police Station Kotwali Manglaur, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted that applicant is named in the FIR only on the basis of suspicion. It is also submitted that during investigation it is said that applicant was armed with DANDA, but there is no injury of DANDA on the person of the deceased as is evident from the post-mortem report.
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.
Accordingly, bail application is allowed. Let the applicant Manoj, be released on bail on executing personal bond and furnishing two sureties, each of the like amount to the satisfaction of Judicial Magistrate, Roorkee.