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Judgment
8 paragraphs · 218 wordsRavindra Maithani, J
Applicant Sajid @ Kuttar is in judicial custody in FIR/Case Crime No. 890 of 2021, under Sections 307, 323, 452, 504 and 506 IPC, Police Station Kotwali Laksar, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 20.11.2021 at 01:00 in the noon the co-accused armed with deadly weapons entered in the house of informant and attacked him. A fired arm was also used due to which the informant got injured.
Learned counsel for the applicant submits that the applicant is not named in the FIR. The parties are the residents of the same village. In initial statement the injured/informant did not name the applicant but the I.O. recorded statement 11 months after the incident when he for the first time named the applicant. These facts are admitted by the learned State Counsel.
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.