Vivek Bharti Sharma, J
1. Applicant Shahrukh Khan, who is in jail in connection with FIR No.122/2022 under Sections 147, 148, 307, 323, 324, 504 & 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 dated 18.05.2023 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.
4. Having considered the entirety of facts, but without expressing any opinion about the final merits of the case in the trial court, it is a fit case for bail.
5. Bail application is, accordingly, allowed. Let the applicant be released on furnishing bail bond with two sureties in the amount of ₹ 40,000/- each to
the satisfaction of the Trial Court concerned.
