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Judgment
9 paragraphs · 206 wordsRavindra Maithani, J
Applicant Devendra Singh is in judicial custody in FIR No.13 of 2023, under Sections 304 IPC, Police Station Dharchula, District- Pithoragarh. He has sough his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 16.04.2023, at 8:00 in the evening, the applicant had a fight with the deceased, in which the deceased died.
Learned counsel for the applicant would submit that the applicant and the deceased both were friends. On a smaller issue a fight ensued. Unfortunately, the deceased fell down on the ground.
One of the witnesses has stated that they both the applicant and the deceased had a fight. During the course of the fight the applicant hit the deceased with the fist. Due to which, the deceased fell on the ground and died.
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.
The bail application is allowed.
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.