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Judgment
8 paragraphs · 209 wordsPrafulla C. Pant, J.—Shri Harshpal Sekhon, Advocate, present for the applicants.
Shri B.S. Parihar, Brief Holder, present for the State.
Shri G.C. Lakhchaura, Advocate, present for the complainant.
Applicants-Mohd. Ibrahim and Mohd. Shakil, who are in jail in connection with crime/FIR No. 112 of 2011, relating to offences punishable u/s 147, 148, 149, 307, 506, 504 I.P.C., Police Station Jaspur District Udham Singh Nagar, have sought their release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicants submitted that other two accused Rashid and Sajid are said to have fired shots at Anees (injured). The role assigned to the applicants is that they were with aforesaid two accused who fired shots.
Having considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that applicants deserve bail.
Accordingly, bail application is allowed. Let the applicants Mohd. Ibrahim and Mohd. Shakil be released on bail on executing personal bond by each one of them, and furnishing two sureties for each one of them, each of like amount to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.