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Judgment
6 paragraphs · 222 wordsVivek Bharti Sharma, J
Applicant Navneet Sharma alias Lala, who is in jail in connection with Case Crime No.663 of 2022 for the offences punishable under Sections 147, 148, 149, 504, 506 and 307 of IPC, registered with Police Station Kotwali Haridwar, District Haridwar, has sought his release on bail.
Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, the applicant is languishing in jail since 07.01.2023; that the co-accused Amit Kashyap, having similar role as assigned in the FIR, has already been granted bail by this Court vide order dated 06.06.2023 and the applicant/accused is also entitled to be released on bail on the basis of parity.
Learned Deputy A.G. appearing for the State would fairly submit that it is a case of parity and the applicant/accused may be granted bail on this sole ground.
Having considered the entirety of facts, but without expressing any opinion about the final merits of the case in the trial court, it is a fit case for bail.
Bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of ₹ 50,000/- each and personal bond of the like amount to the satisfaction of the learned Trial Court.