SARTAJ S/O KAMRUDDIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. S.K. Shandiliya, Advocate for the applicant and Mr. Amit Bhatt, Additional Government Advocate for the State.

(2.) Learned counsel for the applicant argued that the applicant is not named in the FIR and even the items shown to be recovered from his possession, when he was arrested on 11.5.2010, were not mentioned in the FIR. It is further submitted that the co-accused Naseem Ahmed and Intezar have been granted bail by this Court vide orders dated 16.3.2010 and 26.4.2010, respectively and the present applicant is also entitled for bail on the basis of parity. After considering all the facts and circumstances; on hearing learned counsel for the parties; on perusal of the contents of the FIR and other papers available on record, without expressing any opinion about the final merits of the case, the Court is of the view that the present applicant deserves bail at this stage.

(3.) Let the applicant Sartaj be released on bail on his executing personal bond and furnishing two sureties each in the like amount to the satisfaction of Chief Judicial Magistrate, Haridwar.