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Judgment
3 paragraphs · 100 wordsM.C. Jain, J.—Heard Learned Counsel for the applicant and learned G.A.
It is pointed out that no specific role has been assigned against the applicant in the F.I.R. It is also noted that in his statement u/s 161 Code of Criminal Procedure Nasim stated that lathi blow had been struck on Yasin by Ikram. So far as the applicant is concerned the case for bail is made out.
Let the applicant Mumtaj be released on bail in case crime on. 169/2000 under Sections 147/148/149/307/452/336/302 I.P.C. Police Station Kotwali Roorkee. District Haridwar to the satisfaction of the A.C.J.M. Roorkee.