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Judgment
5 paragraphs · 184 wordsPrafulla C. Pant, J.—Applicant-Muraddu @ Imdad Ali, who is in jail in connection with crime No. 148 of 2010, relating to offences punishable u/s 302, 307, 120B IPC, P.S. Jhabreda, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted that applicant is not named in the first information report. It is further pointed out that during investigation, it is reported that two persons namely Mohit and Jayanand committed the crime. It is argued on behalf of the applicant that there is no enmity of the applicant with the deceased and his involvement in the case cannot be said to be natural. There is no eye witness of the incident.
In the above circumstances, 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 Muraddu @ Imdad Ali be released on bail on executing personal bond and furnishing two sureties, each of like amount to the satisfaction of Judicial Magistrate, Roorkee.