Riyasat, Latafat and Hisab Ali vs State of Uttarakhand

V.K. Bist, J.—Heard learned Counsel for the parties.

Learned Counsel for the applicant has submitted that from a bare perusal of the FIR it itself reveals that there is only one injured, who received fire arm injury in his leg in the incident in question, which was alleged to have been fired by the co-accused Laskar @ Gulshanwear and except that, no one received any kind of injury; no specific role has been assigned against the applicants; the applicants have no criminal history and the applicants are in jail since 11.01.2011. It is further stated that the co-accused Munsab and Dariyakhan have already been granted bail by this Court on 07.01.2011 and on the ground of parity, the applicants are also entitled to enlarge on bail.

Having heard learned Counsel for the parties and after perusal of the material available on the record and without expressing any opinion about the merits of the case, this Court is of the view that the applicants deserve bail at this stage.

Let the accused/applicants Riyasat, Latafat and Hisab Ali be released on bail on their executing personal bonds and furnishing two sureties each in the like amount to the satisfaction of Judicial Magistrate, Roorkee.

Bail application stands disposed of.