Irtaza ... Applicant (In Jail) vs State Of Uttarakhand on 5 April, 2019

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Uttarakhand High Court

Irtaza ... Applicant (In Jail) vs State Of Uttarakhand on 5 April, 2019

Bench: Manoj K. Tiwari

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
                 Original Jurisdiction
         2nd Bail Application No. 106 of 2018
        Order on bail application of the accused

Irtaza                                     ... Applicant    (in jail)
                             Vs
State of Uttarakhand                       ... Opp. Party

Hon'ble Manoj K. Tiwari, J.

Heard Mr. Rajendra Singh Azad, learned counsel for the applicant, Mr. Partiroop Pande, learned A.G.A. for the State and perused the records.

The applicant is in jail being implicated in Case Crime No. 346 of 2017 (Session Trial No. 20 of 2018), under Sections 489A, 489B, 489C, 489D and 120B of I.P.C., registered in Police Station Kotwali Roorkee, District Haridwar.

Learned counsel for the applicant submits that the applicant has no criminal history. He further submits that co-accused, namely, Muneer has been granted bail by co-ordinate this Court vide order dated 24.10.2018 in 2nd Bail Application No. 90 of 2018. He further submits that applicant is languishing in jail since 10.09.2017.

Considering the facts and circumstances of the case as well as on the ground of parity, this Court is of the opinion that applicant deserves to be enlarged on bail. Accordingly, the bail application is allowed.

Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.

It is made clear that any observation made by this Court is only for the purpose of disposal of bail application. It shall not be taken into consideration at all in any other proceedings.

(Manoj K. Tiwari, J.) 05.04.2019 Aswal

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Uttarakhand High Court