AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 157 wordsPrafulla C. Pant, J.—Applicant Smt. Mohar Kali, who is in jail in connection with Crime No. 154 of 2010, relating to offences punishable u/s 364, 302, 201, 120B of I.P.C., police station Jhabreda, District Haridwar, has sought her release on bail.
Heard.
Applicant is a woman. It is submitted on behalf of the applicant that no specific role has been assigned to the applicant. It is also pointed out that another female co-accused Smt. Subhash Devi has already been directed to be released on bail by the Sessions Judge.
In the above circumstances, without expressing any opinion as to the final merits of the case, this Court is of the view that the applicant deserves bail.
The bail application is allowed. Let the applicant Smt. Mohar Kali be released on bail on her executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Judicial Magistrate, Roorkee.