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Judgment
9 paragraphs · 199 wordsRavindra Maithani, J
Applicant Shaukeen is in judicial custody in FIR No.152 of 2023, under Sections 147, 148, 149, 307, 504 and 506 IPC, Police Station- Bahadrabad, District-Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 24.04.2023, at about 10:00 in the morning, the applicant and the co-accused abused and threatened the informant to life and attacked her with danda and sharp edged weapon, due to which the injured and others sustained injuries.
Learned counsel for the applicant would submit that it is a simple injury case; there is no fracture, as such; the co-accused has already been granted bail.
These facts are not disputed by learned counsel for the informant as well as learned State Counsel.
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.