Himanshu Kashyap @ Jassi vs State Of Uttarakhand
2023 Latest Caselaw 298 UK

HIGH COURT OF UTTARAKHAND AT NAINITAL
         First Bail Application No.2005 of 2022

Himanshu Kashyap @ Jassi                     ........Applicant

                            Versus

State of Uttarakhand                        ........Respondent
                             With

         First Bail Application No.1873 of 2022

Sanjay Chauhan                               ........Applicant

                            Versus

State of Uttarakhand                        ........Respondent
                             With

         First Bail Application No.2004 of 2022

Vivek Pargai                                  ........Applicant

                            Versus

State of Uttarakhand                        ........Respondent


Present:-
      Mr. Vikas Anand and Ms. Manju Bahuguna, Advocates for
      the applicants.
      Mr. Lalit Miglani, A.G.A. along with Ms. Mamta Joshi, Brief
      Holder for the State.

Hon'ble Ravindra Maithani, J. (Oral)

Since, all the above bail applications arise from

the same FIR, these are being decided together by this

common judgment.

2. Applicants Himanshu Kashyap @ Jassi, Sanjay

Chauhan and Vivek Pargai are in judicial custody in

FIR/Case Crime No.195 of 2022, under Sections 147,

148, 149, 323, 307, 341, 504 and 506 IPC, Police Station

Transit Camp, District Udham Singh Nagar. They have

sought their release on bail.

3. Heard learned counsel for the parties and

perused the record.

4. It is argued that the co-accused having similar

role have already been granted bail.

4. This fact is not disputed by the learned State

counsel.

5. Having considered, this Court is of the view

that it is a case fit for bail and the applicants deserve to

be enlarged on bail.

6. The bail applications are allowed.

7. Let the applicants be released on bail, on

executing a personal bond and furnishing two reliable

sureties by each one of them, each of the like amount, to

the satisfaction of the court concerned.

(Ravindra Maithani, J.) Vacation Judge 17.01.2023 Sukhbant