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Judgment
7 paragraphs · 188 wordsPrafulla C. Pant, J.—Shri Rajendra Singh, Advocate, present for the applicant.
Shri S.S. Adhikari, A.G.A., present for the State.
Applicant-Sahezad, who is in jail in connection with crime No. 148 of 2010, relating to offences punishable u/s 302, 307, 120B IPC, P.S. Jhabreda, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
The applicant is not named in the first information report. Co-accused Muradu @ Imdad Ali, with similar role has already been directed to be released on bail by this Court. Learned Counsel for the applicant submitted that applicant has no motive to commit the crime. It is further submitted that there is no eye witness of the incident.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.
The bail application is allowed. Let the applicant Sahezad be released on bail, on executing personal bond, and furnishing two sureties each of like amount to the satisfaction of the Judicial Magistrate, Roorkee. (Urgency application No. 2031 of 2011, stands disposed of).