SALMAN SAIFI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Salman Saifi, who is in jail in connection with FIR/Case Crime No.159 of 2023 u/s 147, 307, 324, 352, 504 of IPC, registered with P.S. Premnagar, District Dehradun, has sought his release on bail.

(2.) Learned counsel for the applicant/accused would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, he is not named in the FIR; that, the injured was examined as PW1 and he has not supported the prosecution case; that, other eyewitnesses of the cases viz. PW2 Sachin Gupta and Manmohan Singh Negi have also not supported the prosecution case; that, on the basis of these facts and circumstances, co-accused persons, namely, Deepak Kumar, Sagar and Surya Pratap were granted bail by a Coordinate Bench of this Court, vide a common order dtd. 19/12/2023.

(3.) Learned State Counsel would fairly admit the above submissions and would submit that it is a case of parity.