Aakash @ Hakla vs State Of Uttarakhand

Ravindra Maithani, J

Applicant-Aakash @ Hakla is in judicial custody in FIR/Case Crime No. 557 of 2022, under Sections 148, 149 & 307 IPC, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.

Heard learned counsel for the parties and perused the record. Learned counsel for the applicant appeared through video conferencing.

The applicant was granted bail in FIR No.557 of 2022, Police station Bhagwanpur, District Haridwar on 10.01.2023. On that date, it was told that the applicant is in custody under Sections147, 120B, 302 and 34 IPC.

Now, it is the case of the applicant that subsequently, offences under Sections 148, 149 & 307 IPC were also levelled against the applicant and his bail under these sections have been denied.

Having considered, this Court is of the view that the applicant is entitled to be enlarged on bail under Sections 148, 149 & 307 IPC as well.

The bail application is allowed.

Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.