(1.) HEARD .
(2.) APPLICANTS Manni and Kalu @ Rituraj, who are in jail in connection with Crime No. 345 of 2011, relating to offences punishable Under Section 147, 148, 149 and 307 I.P.C., Police Station - Kotwali Nagar Hardwar, District Haridwar, have sought their release on bail.
(3.) HAVING considered submissions of the learned counsel for the parties and after going through the papers on record, without expressing any opinion, as to the final merits of the case, this Court is of the view that the applicants deserve bail.