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Judgment
7 paragraphs · 239 wordsVivek Bharti Sharma, J
Applicant Ramavtar, who is in judicial custody in FIR/Case Crime No.288 of 2022, under Sections 147, 323, 325, 307, 504, 506 IPC, Police Station Kunda, District Udham Singh Nagar, has sought his release on bail.
Heard learned counsel for the parties and perused the material available on file.
Learned counsel for the applicant would submit that the applicant/accused is languishing in jail since 22.11.2022; that, the injured in this case has already been relieved from the hospital; that, there is cross FIR also; that, charge sheet has also been filed and nothing is to be recovered from the applicant/accused and there is no possibility, as there is cross FIR, to influence the witnesses or tamper with the evidence by the applicant/accused; and that the trial is likely to take considerable time.
Mr. V.K. Jemini, Deputy Advocate General for the State opposed the bail application, however, he does not dispute the facts as stated by counsel for the applicant.
In view of the above, but, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that this is a fit case for bail.
The bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of ₹50,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court.