SAHBAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These two Bail Applications have arisen from one Case Crime No.556 of 2022 registered at police station, Jwalapur, District Haridwar under Ss. 307, 364 read with Sec. 511 and Sec. 34 of the Indian Panel Code, 1860. Therefore, these two Bail Applications are being considered and decided by this common order. Record of First Bail Application No.781 of 2023 will be leading file.

(2.) As per allegations of the First Information Report, co-accused Abhishek along with 7 to 8 unknown persons tried to abduct the injured Ayush and shot him. First Information Report was registered against the co-accused Abhishek and 7 to 8 unknown persons. Charge-sheet was filed against the co-accused Abhishek and present applicants. Nirupam Bhardwaj (PW2), informant of the First Information Report and father of the injured and injured Aayus Bhardwaj (PW3) have been examined during the trial.

(3.) Heard Mr. Birendra Singh Adhikari, learned counsel for applicant in BA1 No.781 of 2023 and Mr. Arvind Vashisth, learned Senior Advocate assisted by Mr. Yatish Chandra Joshi, learned counsel holding brief of Mr. Vivek Pathak, learned counsel for applicant in BA1 No.1055 of 2023 and Mr. V.S. Rathour, learned A.G.A. for State.