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Judgment
9 paragraphs · 207 wordsRavindra Maithani, J
Applicant Shanu Kumar Alias Shanu Sardar is in judicial custody in FIR No.0078 of 2023, under Sections 147, 148, 149, 307, 323, 504 and 506 IPC, Police Station Kankhal, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 08.03.2023, at 04:42 PM, the applicant along with the co-accused attacked the injured Ankit and others, due to which Ankit sustained grievous injuries on his thumb.
Learned counsel for the applicant would submit that the incident took place on the date of festival of Holi; there is no serious injury on any vital part of the injured; there is only one simple injury on the thumb.
Learned State Counsel would submit that the victim and others have supported the prosecution case during investigation.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.