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Judgment
9 paragraphs · 245 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime/FIR No. 457 of 2024, under Sections 147, 148, 149, 307, 323, 324, 452, 504, 506 IPC, Police Station Laksar, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 18.05.2024, at about 7:30 P.M. the applicant alongwith co-accused entered into the house of the informant and attacked many persons, in which Gulsher, Shahnawaj and Julfikar sustained injuries.
Learned counsel for the applicant would submit that the co-accused have already been granted bail. The injured Gulsher has named the co-accused Shahnawaj @ Gazi as a person, who has hit on his head with a sharp edged weapon. There is no incised wound also. It is argued that injured Gulsher has also stated that the applicant also hit on his with iron rod, but it is argued that there is only one injury on his head, which may be caused by a sharp edged weapon.
These facts are not disputed by learned State counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.