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Judgment
5 paragraphs · 189 wordsPrafulla C. Pant, J.—Heard.
Applicant Nasir Ahmed, who is in jail in connection with Crime No. 178 of 2010, relating to offences punishable u/s 302, 120-B, 216 of I.P.C., police station Kotwali Gangnahar, Roorkee, District Haridwar, has sought his release on bail.
Learned Counsel for the Applicant submitted that Applicant is not named in the first information report. It is further pointed out that it is a case of circumstantial evidence. It is mentioned in the affidavit filed with the application that Applicant has no criminal history. The said fact has not been denied in the counter affidavit filed on behalf of the State. Also, co-accused Firoz has already been directed to be released on bail by this Court on 25.02.2011.
In the above circumstances, without expressing any opinion as to the final merits of the case, this Court is of the view that the Applicant deserves bail.
The bail application is allowed. Let the Applicant Nasir Ahmed be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Judicial Magistrate, Roorkee.