Uttarakhand High Court
Mangat Singh Alias Mangi vs State Of Uttarakhand on 20 June, 2017
Author: V.K. Bist
Bench: V.K. Bist
BA1 No. 863 of 2017 Hon'ble V.K. Bist, J.
Mr. D.N. Sharma, Advocate, for the applicant.
Mr. Sandeep Tandon, Deputy Advocate General for the State of Uttarakhand.
This is the first bail application moved by the applicant.
The applicant- Mangat Singh @ Mangi is seeking regular bail in connection with F.I.R. No. 173 of 2016, relating to offences punishable under Section 307, 353, 332 & 186 of I.P.C. registered at Police Station Gadrarpur, District Udham Singh Nagar.
Heard learned counsel for the parties and considered the grounds taken up in the bail application.
Learned counsel for the applicant submitted that the applicant has falsely been implicated in the instant crime and has no criminal history. He submitted that allegation made in the F.I.R. is that the applicant along with seven persons came on four motorcycles. Some of them were having drayage police of teak (Sagaun) with them. On seeing the police party they opened fire on them. He submitted that the co accused Swar Singh and Jogender have already been granted bail by this Court. He submitted that this is a case of parity and in case the applicant is granted bail, he will not misuse the same and will furnish the bail surety as per the satisfaction of this Court.
Considering the submission of the learned counsel for the parties and without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail at this stage on the ground of parity.
The bail application is allowed. Let the applicant be released on bail, on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Magistrate concerned.
(V.K. Bist, J.) 20.06.2017 Navin