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Galib vs State of Uttaranchal

Uttarakhand High Court · Decided on 4 April 2002 · Citation: (2002) 1 UC 577

HON’BLE JUDGES
P.C.Verma, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 147, 148, 304
CASE NUMBER
Criminal Misc 2nd Bail Application No. 191 of 2001
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Judgment

3 paragraphs · 135 words

R. C. Verma, J.—Heard Learned Counsel for the applicant as well as learned Additional Govt. Advocate.

2.

This is second bail application of appl::ant. The applicant has been assigned a role of attacking on the deceased by Tabal''. From the post mortem report, it is revealed that there is no injury. Only abraded contusions have been found. A blunt object can cause injury of abraded contusion. A sharp edged weapon cannot cause it. Therefore, the applicant is entitled for bail.

3.

Let the applicant Galeb S/o. Mansab be released on bail in case crime No. 214 of 2001, under Sections 147, 148, 304 of the I.P.C, R S. Gangneher Roorkee, District Haridwar, on his furnishing a personal bond with adequate sureties in the like amount to the satisfaction of the Judicial Magistrate, Roorkee, District Haridwar.