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Judgment
7 paragraphs · 266 wordsVivek Bharti Sharma, J
Applicants Satyam Jha and Kanhaiya Jha, who are in judicial custody in FIR/Case Crime No.0663 of 2022, under Sections 147, 148, 149, 307, 504 of IPC, Police Station Kotwali Haridwar, District Haridwar, have sought their release on bail.
Heard learned counsel for the parties and perused the material available on file.
Learned counsel for the applicants would submit that initially the FIR was registered under Sections 323, 504, 506 IPC, but later it was converted into Sections 147, 148, 149, 307 and 504 IPC; that the applicants are not named in the FIR and even after arrest of the present applicant/accused no Test Identification Parada was done to identify the present applicant/accused; that, charge sheet has been filed, however no charges are framed yet; that the alleged injured has been relieved from the hospital and he is out of danger; and that, no purpose would be served by keeping the applicants behind bars for indefinite time as the trial court is likely to take considerable time for completion.
Mr. V.S. Rathore, AGA for the State opposed the bail application.
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.
The bail application is, accordingly, allowed. Let the applicants be released on furnishing bail bond with two sureties, by each one of them, in the amount of ₹ 50,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court.