AHKAM Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A. G. A.

(2.) It is pointed out that no specific role has been assigned to the applicant in the F. I. R. It is also pointed out that in the statement under S. 161, Cr. P. C. Nasim stated that Lathi blow was struck on Yasin by Ikram. So far as the applicant is concerned, he may be released on bail.

(3.) Let the applicant Akram be released on bail in case crime No. 169/2000 under Ss. 147, 148, 149, 307, 452, 336, 302, I. P. C. P. S. Kotwali Roorkee, District Haridwar on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the C. J. M., Haridwar. Order accordingly.