Sanjay Sharma vs State of Uttarakhand

Hon''ble Prafulla C. Pant, J.—Applicant-Sanjay Sharma who is in jail in connection with crime no. 222 of 2011, relating to offence punishable u/s 25 Arms Act, Police Station Kotwali Roorkee, District Hardwar, has sought his release on bail.

Heard Learned Counsel for the parties.

Learned Counsel for the applicant pleaded that applicant has falsely been implicated by showing recovery of pistol and cartridges. Learned Counsel for the applicant further pointed out that the applicant is in jail for last more than five months.

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 applicant Sanjay Sharma be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of the Judicial Magistrate, Roorkee.