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Judgment
5 paragraphs · 207 wordsPrafulla C. Pant, J.—Applicant-Sajid, who is in jail in connection with crime No. 232 of 2010, relating to offences punishable u/s 147, 302, 342, 201/34, 120B Indian Penal Code, Police Station Laksar, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted that applicant has been named in the FIR only on suspicion. The FIR has been lodged after eight days of the incident. It is stated that there is only evidence of last seen of the applicant that too with other four accused. Learned Counsel for the applicant submitted that there is no mark of injury on the dead body of the deceased, and cause of death was drowning. It is also pointed out that accused Sharafat and Mukarram with similar role have already been directed to be released on bail by this Court.
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 Sajid be released on bail on executing personal bond, and furnishing two sureties each of like amount to the satisfaction of Chief Judicial Magistrate, Haridwar.