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Judgment
9 paragraphs · 189 wordsPrafulla C. Pant, J.—Shri Manish Arora, Advocate, present for the Applicant.
Shri G.S. Sandhu, G.A., present for the State.
Counter affidavit has been filed on behalf of the State. Same be taken on record.
Applicant- Tahir, who is in jail in connection with Crime No. 369 of 2010, relating to offences punishable u/s 307, 506 IPC, Police Station Kotwali Gangnehar Roorkee, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the Applicant submitted that injury said to have been caused on the person of injured was on thigh and not on the vital part of his body. It is also pointed out that Applicant has no criminal history.
In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that Applicant deserves bail.
Bail application is allowed. Let the Applicant Tahir be released on bail on executing personal bond and furnishing two sureties each of like amount to the satisfaction of Judicial Magistrate, Roorkee.
(Urgency application No. 951 of 2011, also stands disposed of).