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Judgment
6 paragraphs · 202 wordsVivek Bharti Sharma, J
Applicant Shahrukh Khan, who is in jail in connection with FIR No.122/2022 under Sections 147, 148, 307, 323, 324, 504 & 506 of IPC, Police Station Kelakheda, District Udham Singh Nagar, has sought his release on bail.
Learned counsel for the applicant/accused would submit that the applicant/accused is an innocent person and he has been falsely implicated in the crime; that, no specific role has been assigned to the applicant/accused in the FIR; that, the injury is not serious; that, the co-accused Ali Jaan, who is the main accused of the crime, has already been enlarged on bail vide order dated 18.05.2023 and the present applicant/accused is also entitled to be released on bail on the ground of parity.
Learned State Counsel would fairly admit 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 ₹ 40,000/- each to the satisfaction of the Trial Court concerned.