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Judgment
8 paragraphs · 172 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No. 668 of 2023, under Section 307 IPC and Section 3, 25 of the Arms Act, 1959, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant would submit that it is no injury case. In fact, the applicant was injured due to firing made by the police.
Learned State counsel admits these facts, but he would submit that a country-made pistol was recovered from the applicant which matches with the cartridge cases that were found from the place of occurrence.
Having considered the entirety of facts, this Court is of the view that 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.