AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 218 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No. 485 of 2020, under Section 302, 404, 411 IPC, Police Station Kotwali Laksar, District Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
This is fourth bail application of the applicant. His first bail application was dismissed on merits on 19.04.2021; his second bail application was dismissed on merits on 05.09.2022; his third bail application was also dismissed on merits on 26.04.2023.
Learned counsel for the applicant would submit that it is a case of based on circumstantial evidence. One month after the alleged missing of the deceased, FIR was lodged. The inquest report does not record any injury. The applicant is in custody since 14.07.2020. Till date, out of 17 witnesses, only 11 witnesses have been examined.
These factual narrations have not been disputed by learned State counsel.
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.