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Judgment
5 paragraphs · 156 wordsPrafulla C. Pant, J.—Applicant-Deshraj, who is in jail in connection with crime No. 65 of 2011, relating to offences punishable u/s 302, 201, 120B read with Section 34 IPC, Police Station Kotwali Manglaur, District Haridwar, has sought his release on bail.
Heard learned Counsel for the parties.
Learned Counsel for the applicant submitted that applicant is not named in the FIR. It is a case of circumstantial evidence. Only one pants (blood stained) is said to have been recovered from the applicant belonging to him.
Having considered submissions of learned Counsel for the applicant, and learned Counsel for the State, and after going through the papers on record, this Court is of the view that applicant deserves bail.
Accordingly, bail application is allowed. Let the applicant Deshraj, be released on bail on executing personal bond and furnishing two sureties, each of the like amount to the satisfaction of Chief Judicial Magistrate, Haridwar.