Uttarakhand High Court
Maruf vs State Of Uttarakhand on 10 May, 2016
Author: U. C. Dhyani
Bench: U. C. Dhyani
BA-II No.53 of 2016 U. C. Dhyani, J.
Mr. Arvind Vashistha, Senior Advocate assisted by Mr. Vivek Pathak, Advocate present for the applicant.
Mr. R. K. Sah, Deputy Advocate General present for the State.
Applicant seeks bail in connection with Case Crime No.248/2013 (Sessions Trial No.37/2014), under Sections 147/148/149/302/ 307/398/216A/34 IPC, P.S. Kotwali Gangnaher Roorkee, District Haridwar.
Heard learned counsel for the parties, perused the material on record and considered the grounds taken up in the bail application.
First bail application of the applicant was dismissed as withdrawn, vide order dated 11.11.2014. This is the second bail application.
Present applicant was not named in the FIR. Moreover, co-accused, namely, Lalit, Kuldeep and Indrapal @ Manager @ Major @ Ashok, with similar roles, were granted bail by this Court, vide order dated 18.12.2013, 27.12.2013 and 20.04.2015 respectively. The applicant is in jail since 25.10.2013 and has no previous criminal history.
Considering the facts and attenuating circumstances, a case of bail is made out in favour of the present applicant on the ground of parity. The bail application is allowed.
Let the accused-applicant be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount to the satisfaction of the Magistrate concerned.
(U. C. Dhyani, J.) Dated 10.05.2016 Rawat