FARMAN Vs. STATE OF UTTARAK HAND

JUDGEMENT

(1.) Applicant Farman, who is in judicial custody in FIR No. 15 of 2023 dtd. 8/1/2023 under Ss. 395, 397, 411 and 34 of IPC, registered at Police Station SIDCUL, District Haridwar, has sought his release on bail.

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

(3.) Learned counsel for the applicant/accused would submit that the applicant/accused is an innocent person and he has falsely been implicated in the instant crime by the police; that, the applicant/accused is languishing in jail since 9/1/2023; that, the applicant/accuse is not named in the F.I.R. and he has no concern with the alleged incident therefore, no purpose would be served by keeping the applicant/accused in jail as the trial is likely to take considerable time.