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Judgment
8 paragraphs · 230 wordsRavindra Maithani, J
Applicants Shakeel, Humsar, Israar, Jahid, Shabbir Sah, Najakat, Mustkeem and Salamat are in judicial custody in FIR No.121 of 2017, under Sections 147, 148, 149, 307, 332, 333, 353 IPC and Section 7 of the Criminal Law Amendment Act, 1967, Police Station-Bazpur, District- Udham Singh Nagar. They have sought their release on bail.
Heard learned counsel for the parties and perused the record.
Learned Senior Counsel appearing for the applicants would submit that it is a case of parity; co-accused has already been granted bail; the role is not dissimilar. He would submit that it is an old FIR. Earlier, there were stay arrest protection granted to the applicants. Thereafter, they have been arrested. Reference has been made to order dated 17.05.2017, passed in BA1 No.652 of 2017, by which one of the co-accused, Balvinder Singh, has been granted bail.
Learned State Counsel admits that the co-accused, having similar role, has already been granted bail.
Having considered, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on their executing a personal bond and furnishing two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the court concerned.