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Judgment
7 paragraphs · 207 wordsAlok Mahra, J
Applicant Salman, who is in judicial custody in connection with Case Crime/FIR No. 263 of 2025, under Sections 109(1), 115(2), 190, 191(2), 191(3), 352 of B.N.S., registered at P.S. Bhagwanpur, District Haridwar, has sought his release on bail.
Heard learned counsel for the parties and perused the record.
Learned counsel for the applicant/accused would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, the co-accused, namely, Ismail, Talib and Aadil have already been granted bail by this Court vide order dated 20.11.2025 and the applicant/accused is also entitled to be released on bail on the basis of parity.
Learned counsel appearing for the State would fairly admit that it is a case of parity.
In view of the above, but, without expressing any opinion about merits of the case before the Trial Court, this Court is of the view that this is a fit case for bail on the ground of parity.
The bail application is thus, allowed and the applicant is directed to 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.