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
9 paragraphs · 214 wordsRavindra Maithani, J
Applicant- Rohit is in judicial custody in Case Crime No.293 of 2020, under Sections 302, 394, 411 and 34 IPC, Police Station- Bhagwanpur, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 13.06.2020, Bilal Ahmed was shot dead, while he was on his way to home. Savej has seen the incident.
Learned counsel for the applicant would submit that Savej has already been examined at the trial; he has not identified any of the assailants; merely on the alleged confession of the applicant, he has been arrested and implicated in the case. He would submit that on 20.06.2020, the applicant was arrested by U.P. Police, when, according to the prosecution, he confessed to have killed Bilal Ahmed.
Learned State Counsel admits that Savej has not identified the assailants.
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 released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.