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Judgment
Tarun Agarwala, J.—Heard Mr. V. B. S. Negi, the learned Counsel assisted by Mr. Manish Arora, the learned Counsel for the applicant and Mr. S. S. Adhikari, the learned A.G.A. for the State.
A perusal of the first information report indicates that the applicant was arrested because of his misbehaviour and that the applicant grappled with the police and caused breach in the security. A perusal of the counter affidavit reveals that 14 criminal cases are pending against the applicant. In the opinion of the court, the pendency of these 14 criminal cases indicates that the police was after the applicant. Prima facie, it appears that the FIR was lodged just to arrest the applicant. In view of the aforesaid, the applicant is entitled to be enlarged on bail at this stage. Consequently, the bail application is allowed.
Let the accused-applicant be released on bail in connection with Case Crime No. 40/2011, under Sections 332, 353, 504, 506 India penal code (IPC) P.S. Kotwali Roorkee, District Haridwar on executing a personal bond and two sureties each in the like amount to the satisfaction of the Judicial Magistrate, Roorkee.