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Judgment
5 paragraphs · 156 wordsPrafulla C. Pant, J.—Applicant- Mukarram, who is in jail in connection with crime no. 232 of 2010 relating to offences punishable u/s 147, 302, 342, 201, 34, 120B I.P.C., P.S. Laksar, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted that the first information report (for short FIR) is delayed by more than eight days, without explanation. It is further pleaded that the applicant is not named in the FIR.
Having gone through the contents of the FIR, and after considering submissions of learned Counsel for the parties, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Mukarram be released on bail on executing personal bond and furnishing two sureties, each of like amount to the satisfaction of Chief Judicial Magistrate,Haridwar.