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Judgment
Hon''ble Prafulla C. Pant, J.—Applicants-Umed Singh Airi and Bhopal Singh Karki who are in jail in connection with FIR no. 03 of 2011, relating to offences punishable u/s 323, 332, 353, 504, 506, 326 IPC, Police Station Baluwakot, District Pithoragarh, have sought their release on bail.
Heard learned counsel for the parties.
Applicants are not named in the First Information Report. Two other persons Mahipal Singh and Harish Singh are named in the FIR. No definite number of accused are mentioned in the FIR who committed MARPEET. No specific role is assigned to the applicants. It is pleaded that there is no public witness of the incident. The applicants have 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 applicants deserve bail.
The bail application is allowed. Let applicants Umed Singh Airi and Bhopal Singh Karki be released on bail on executing personal bond by each one of them, and furnishing two sureties for each one of them each of the like amount to the satisfaction of Magistrate concerned.