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Judgment
8 paragraphs · 173 wordsPrafulla C. Pant, J.—Shri Rajesh Pandey, Advocate, present for the applicant.
Shri G.S. Sandhu, G.A., present for the State.
Shri M.K. Ray, Advocate, present for the complainant.
Applicant-Navi Ahmad who is in jail in connection with FIR No. 101 of 2011, relating to offences punishable u/s 452, 323, 324, 504, 506, & 308 I.P.C., P.S. Kichha, District Udham Singh Nagar, has sought his release on bail.
Heard learned Counsel for the parties.
There are cross FIRs of the incident. There are injuries on both the sides. Applicant has No. criminal history. It is pleaded that No. specific role is assigned to the applicant.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant Navi Ahmad deserves bail.
Accordingly, bail application is allowed. Let the applicant Navi Ahmad be released on bail on executing personal bond, and furnishing two sureties each of like amount to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.