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Gurmel Singh vs State of Uttaranchal

Uttarakhand High Court · Decided on 31 January 2001 · Citation: (2001) 1 UC 286

HON’BLE JUDGES
Mahesh Chand Jain, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 307
CASE NUMBER
Criminal Miscellaneous Bail App. No. 10993 of 2000
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Judgment

2 paragraphs · 108 words

M.C. Jain, J.—Heard Learned Counsel for the applicant learned A.G.A. and leacned counsel for the complainant. It is argued that as per prosecution four persons opend fire, whereas the victim sustained only two gun shot injuries. It is found from the injury report of the injured that she does not face any danger to her life.

2.

The applicant Gurmel Singh, who is in jail for more than six months shall be released on bail in case crime No. 75 of 2000 u/s 307 I.P.C.P.S. Nanakmata, District Udhamsingh Nagar on his furnishing personal bond and two sureties in the like amount to the satisfaction of the C.J.M. concerned.