VISHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Vishal, who is in judicial custody in Case Crime No.613 of 2022, under Ss. 363, 34 of IPC, Police Station Kotwali Haridwar, District Haridwar, has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that there is no other evidence whatsoever against the applicant/accused except the statement of the co-accused and the alleged chat, photocopy of which is on file. He would further submit that the applicant is not named in the F.I.R.; that, he is languishing in jail since 25/12/2022; that, the co-accused person with similar role has already been granted bail by this Court vide order dtd. 11/5/2023; that, he has been falsely implicated in the instant crime; that, the charge sheet has been filed, therefore, no purpose would be served by keeping the applicant behind bars as there are bleak chances of conviction of the applicant/accused in the present case.