Raju Alias Rajesh vs State Of Uttarakhand

Alok Kumar Verma, J

Present Bail Application has been filed for grant of regular bail in connection with the First Information Report No.71 of 2014, registered at Police Station Nanakmatta, District Udham Singh Nagar for the offence under Sections 147, 148, 149, 307, 332, 353, 186, 427, 504 and 506 of the Indian Penal Code, 1860 and under Section 7 of the Criminal Law Amendment Act, 1932.

According to the First Information Report, the present applicant along with other co-accused persons had assaulted the informant Constable Dinesh Joshi.

Heard Mr. Ghanshyam Joshi, learned counsel for applicant and Mr. Dinesh Chauhan, learned Brief Holder for the State.

Learned counsel for the applicant has contended that the applicant has been implicated in this matter; co-accused persons of the similar role have been granted bail by this Court; applicant is in custody since 20.05.2023; he is a permanent resident of District Udham Singh Nagar; he has no criminal history; charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence.

On the other hand, learned counsel for the State has opposed the bail application. However, he conceded that the co-accused persons have been granted bail by this Court.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, there is no reason to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

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