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Judgment
9 paragraphs · 250 wordsRavindra Maithani, J
Applicant is in judicial custody in FIR No. 149 of 2023, under Sections 147, 148, 307, 323, 354, 452, 504, 506, 120B IPC, Police Station Sahaspur, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, there was a dispute on 05.06.2023 at about 3:30 PM, when the applicant and the co-accused forcibly entered into the house of the informant and started abusing and molested the female members of family and started beating them up. The brother and uncle of the informant were also assaulted. The FIR records that thereafter, the applicant alongwith co-accused boarded a Bulero vehicle and run over Gulfam on his legs twice. Due to which, he sustained injuries.
Learned counsel for the applicant would submit that the applicant did not cause any injury. He was not driving the vehicle. He was merely a passenger.
Learned State counsel would submit that the applicant was present in the vehicle, which tried to run over Gulfam. Gulfam suffered fracture due to this act of the Driver of the vehicle.
Having considered the entirety of facts, this Court is of the view that 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.