Ravindra Maithani, J
1. Applicant is in judicial custody in FIR/Case Crime No. 1107 of 2024, under Section 109 (1), 190 (1), 191 (2), 191 (3) of the Bharatiya Nyaya
Sanhita, 2023, Section 7 of the Criminal Law (Amendment Act), 2013 and Section 3/25 (1-B) of the Arms Act, 1959, Police Station Kotwali
Manglour, District Haridwar. He has sought his release on bail.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, on 19.12.2024, police received a call that two groups are opening fire at each other in a Village Kherajat. The police reached
at the place and found that two groups are fighting with each other. When they spotted the police, they ran away. The police recovered cartridge
cases, etc.
4. State was required to file objection, but it has not been filed.
5. Learned counsel for the applicant would submit that the co-accused Shiv has already been granted ad-interim anticipatory bail. It is no injury case.
It is the mother of the applicant, who called the police at the spot.
6. These facts are not disputed by learned State counsel.
7. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
8. The bail application is allowed.
9. 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.
