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
8 paragraphs · 151 wordsRavindra Maithani, J
Applicant Ravi Grover is in judicial custody in FIR No. 37 of 2022 dated 23.05.2022, under Sections 307, 324, 326 ad 34 IPC, P.S. Mussoorie, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued that the applicant is not the real assailant; he is merely named in the FIR; the co-accused having similar role has already been granted bail.
These facts are not disputed by the learned State Counsel.
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.
The bail application is allowed.
Let the applicant be enlarged on bail on his executing personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.