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Judgment
9 paragraphs · 224 wordsRavindra Maithani, J
Applicant Tufail Ahmad is in judicial custody in Case Crime No.214 of 2023, under Sections 307, 34 IPC, P.S. 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 30.06.2023, at 7.00 in the morning, the injured was attacked by the applicant and the co accused, due to which, he sustained fractures and other injuries.
Learned counsel for the applicant would submit that earlier the investigation was under way for the offence under Sections 323, 504, 506 IPC, in which the applicant was granted bail, but subsequently, offence under Section 307 IPC was added and the applicant was arrested. He would submit that the applicant is 70 years of age. Parties are close relatives.
The factual matrix, as stated by the learned counsel for the applicant, was not doubted by the learned counsel for the informant as well as by the learned counsel for the State.
Having considered, this Court is of the view that 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.