JULY WIFE OF LIYAKAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri Pawan Kumar, Learned Counsel for the applicants and Sri Prabhakar Joshi, learned brief holder for the State.

(2.) IN brief the prosecution case is that in the night of 16/17.09.2006 complainant Ahmad along with his father Shareef and his brother Sageer was sleeping in cot and electric light was there. At about 2.45 hours in the night Afzal, Murtaza and Mustafa came at the place of occurrence and on the exhortation of Afzal and Murtaza Mustafa fired on Sageer and Sageer died. With the same averments, Ahmad has lodged F.I.R. on 17.09.2006 at 4.50 AM at Police Station Kotwali Laksar, District Haridwar.

(3.) AFTER considering all the facts and circumstances, without expressing any opinion about the final merit of the case, the Court is of the view that the present applicants deserve bail at this stage.