LAWS(UTN)-2023-6-74

NAVNEET SHARMA ALIAS LALA Vs. STATE OF UTTARAKHAND

Decided On June 28, 2023
Navneet Sharma Alias Lala Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Navneet Sharma alias Lala, who is in jail in connection with Case Crime No.663 of 2022 for the offences punishable under Ss. 147, 148, 149, 504, 506 and 307 of IPC, registered with Police Station Kotwali Haridwar, District Haridwar, has sought his release on bail.

(2.) Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, the applicant is languishing in jail since 7/1/2023; that the co-accused Amit Kashyap, having similar role as assigned in the FIR, has already been granted bail by this Court vide order dtd. 6/6/2023 and the applicant/accused is also entitled to be released on bail on the basis of parity.

(3.) Learned Deputy A.G. appearing for the State would fairly submit that it is a case of parity and the applicant/accused may be granted bail on this sole ground.