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Judgment
6 paragraphs · 229 wordsVivek Bharti Sharma, J
Applicant Salman Saifi, who is in jail in connection with FIR/Case Crime No.159 of 2023 u/s 147, 307, 324, 352, 504 of IPC, registered with P.S. Premnagar, District Dehradun, has sought his release on bail.
Learned counsel for the applicant/accused would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, he is not named in the FIR; that, the injured was examined as PW1 and he has not supported the prosecution case; that, other eyewitnesses of the cases viz. PW2 Sachin Gupta and Manmohan Singh Negi have also not supported the prosecution case; that, on the basis of these facts and circumstances, co-accused persons, namely, Deepak Kumar, Sagar and Surya Pratap were granted bail by a Coordinate Bench of this Court, vide a common order dated 19.12.2023.
Learned State Counsel would fairly admit the above submissions and would submit that it is a case of parity.
Having considered the entirety of facts, but without expressing any opinion about the final merits of the case in the trial court, it is a fit case for bail.
Bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of ₹ 50,000/- and personal bond of the like amount to the satisfaction of the Trial Court concerned.