Uttarakhand High Court
BA1/182/2021 on 18 June, 2021
Author: R.C. Khulbe
Bench: R.C. Khulbe
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BA1 No.182 of 2021
Hon'ble R.C. Khulbe, J.
Mr. S.K. Shandilya, learned counsel for the applicant.
Mr. Pankaj Joshi, learned B.H. for the State. Accused-Kadeer has sought his release on bail in connection with Case Crime/FIR No.347 of 2020, u/s 326-A of IPC, registered at P.S. Pathri, Distt. Haridwar.
It is argued that the accused has been falsely implicated; he is not named in the FIR; he is in jail since 11.11.2020; there is no evidence against him; he is ready to furnish the sureties; and may be granted bail.
Per contra, learned State counsel opposed for bail.
It is a case of acid attack; the occurrence took place on 02.11.2020 at about 3 AM; the FIR was lodged on the very same day at 23:16 PM; the injured was referred to AIIMS, Rishikesh where her surgery was conducted; the accused was also medically examined; as per the report submitted by the Chief Superintendent, District Hospital, Haridwar, the accused also received chemical/mechanical injury on his middle and ring fingers; moreover, on a perusal of the medical report of the injured, she also sustained burn injuries on her face.
Looking to the gravity of offence, it is not a fit case for bail at this stage. The bail application is thus, dismissed.
Pending application, if any, stands disposed of.
(R.C. Khulbe, J.) 18.06.2021 Rdang