SHAHRUKH KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shahrukh Khan, who is in jail in connection with FIR No.122/2022 under Ss. 147, 148, 307, 323, 324, 504 and 506 of IPC, Police Station Kelakheda, District Udham Singh Nagar, has sought his release on bail.

(2.) Learned counsel for the applicant/accused would submit that the applicant/accused is an innocent person and he has been falsely implicated in the crime; that, no specific role has been assigned to the applicant/accused in the FIR; that, the injury is not serious; that, the co-accused Ali Jaan, who is the main accused of the crime, has already been enlarged on bail vide order dtd. 18/5/2023 and the present applicant/accused is also entitled to be released on bail on the ground of parity.

(3.) Learned State Counsel would fairly admit that it is a case of parity.