Shakeel vs State Of Uttarakhand

Alok Kumar Verma, J

This Application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the First Information Report No.969 of 2022, registered at police station Laksar, District Haridwar.

Applicant is in judicial custody under Sections 398, 352, 452, 511 and Section 120B of the Indian Penal Code, 1860.

As per the First Information Report dated 07.10.2022, on 06.10.2022 at around 08:00 p.m., the informant’s daughter-in-law was going inside her house when 5 - 6 masked miscreants with weapons tried to enter her house. She quickly closed the door from inside.

Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. Sandeep Sharma, learned Brief Holder for the State.

Mr. Gaurav Singh, Advocate, for the applicant has contended that the applicant has been falsely implicated in the present matter. He is not named in the First Information Report. He was not present at the spot. Nothing was recovered from his possession. Test Identification Parade has not been conducted. Charge-sheet has already been filed. Application is a permanent resident of District Meerut, therefore, there is no possibility of his absconding. He is in custody since 20.10.2022, and, co-accused persons of similar role have already been granted bail by this Court.

Learned counsel for the State has opposed the bail application orally.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, no reason is found to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant – Shakeel be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned with the following conditions :-

i) Applicant shall attend the Trial Court regularly and he shall not seek any unnecessary adjournment;

ii) Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case.

It is clarified that if the applicant misuses or violates any of the conditions, imposed upon him, the prosecution agency will be free to move the court for cancellation of bail.