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Parvez vs State Of Uttarakhand

Uttarakhand High Court · Decided on 3 March 2023 · Citation: (2023) 03 UK CK 0019

HON’BLE JUDGES
Ravindra Maithani, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 307, 323, 427, 504, 506 · Arms Act, 1959 — Section 3, 25
RESULT
Allowed
CASE NUMBER
First Bail Application No. 255 Of 2023
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Judgment

9 paragraphs · 177 words

Ravindra Maithani, J

1.

Applicant Parvez is in judicial custody in Case Crime No.758 of 2022, under Sections 307, 323, 504, 506, 427 IPC and 3/25 of Arms Act, Police Station Bhagwanpur, District- Haridwar. He has sought his release on bail.

2.

Heard learned counsel for the parties and perused the record.

3.

According to the FIR, on 09.08.2022, the applicant attacked the informant and fired at him, but fortunately the informant did not sustain any injury.

4.

Learned counsel for the applicant would submit that it is no injury case. The applicant is in custody for more than six months now.

5.

Learned State Counsel would submit that it is no injury case.

6.

Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.

7.

The bail application is allowed.

8.

Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.