Bhagwan Lal @ Kundi and Kripa Lal vs State of Uttarakhand

Prafulla C. Pant, J.—Shri Sandeep Kothari, Advocate, present for the applicants.

Shri M.A. Khan, Brief Holder, present for the State.

Applicants-Bhagwan Lal @ Kundi and Kripa Lal, who are in jail in connection with crime No. 1763 of 2010, relating to offences punishable u/s 304 and 201 -2-IPC, P.S. Ghansali, District Tehri Garhwal, have sought their release on bail.

Heard learned Counsel for the parties.

Learned Counsel for the applicants submitted that applicants are not named in the FIR. It is a case of circumstantial evidence. It is alleged by the prosecution that during investigation it was revealed that applicants and deceased had liquor (alcohol) together and thereafter they quarreled . Next day morning dead body of the deceased (Ravindra Singh Rana) was recovered by the side of road Chamiyal-Bhudakedar. Learned Counsel for the applicants submitted that they have been falsely arrested due to suspicion.

Having considered submissions of learned Counsel for the parties, and after going through the papers on record, this Court is of the view that applicants deserves bail.

The bail application is allowed. Let the applicants Bhagwan Lal @ Kundi and Kripa Lal be released on bail on executing personal bond by each one of them and furnishing two sureties for each one of them, each of like amount to the satisfaction of Chief Judicial Magistrate, Tehri Garhwal.