AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 214 wordsRavindra Maithani, J
Supplementary affidavit is taken on record. Miscellaneous Application IA No.1 of 2024 stands diposed of, accordingly.
Applicants Raunak and Sahil Yadav are in judicial custody in Case Crime No.626 of 2022, under Sections 307, 147, 323, 34 IPC, Police Station- Kotwali Dehradun, District- Dehradun. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
This is the second bail application. The first bail applications, being BA1 No.922 of 2023 and BA1 No.1296 of 2023, were dismissed as withdrawn on 228.02.2024.
Learned counsel for the applicants would submit that the informant, the injured as well as other witnesses have not supported the prosecution case at trial. He has referred to the statement of the witnesses, copies of which have been placed on record.
This fact is admitted by learned State Counsel.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail application is allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.