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Judgment
5 paragraphs · 188 wordsPrafulla C. Pant, J.—Heard.
2 Applicant- Meharban, who is in jail in connection with Case Crime No. 195 of 2011, relating to offences punishable u/s 147, 148, 149, 452, 302, 504 and 506 of I.P.C., Police Station Kotwali Manglaur, District Hardwar, has sought his release on bail.
Learned Counsel for the applicant pointed out that applicant has been assigned role of catching hold the deceased. More than five other accused are also given similar role in the First Information Report. Fire is said to have been shot by another co accused Akil. Co accused Jakir, who has similar role to that of the applicant has already been directed to be released on bail by this Court. It is further pleaded that applicant has no criminal history.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail.
The Bail Application is allowed. Let the applicant-Meharban be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Judicial Magistrate, Roorkee.