SATYAM JHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Satyam Jha and Kanhaiya Jha, who are in judicial custody in FIR/Case Crime No.0663 of 2022, under Ss. 147, 148, 149, 307, 504 of IPC, Police Station Kotwali Haridwar, District Haridwar, have sought their release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicants would submit that initially the FIR was registered under Ss. 323, 504, 506 IPC, but later it was converted into Ss. 147, 148, 149, 307 and 504 IPC; that the applicants are not named in the FIR and even after arrest of the present applicant/accused no Test Identification Parada was done to identify the present applicant/accused; that, charge sheet has been filed, however no charges are framed yet; that the alleged injured has been relieved from the hospital and he is out of danger; and that, no purpose would be served by keeping the applicants behind bars for indefinite time as the trial court is likely to take considerable time for completion.