Kulvant Singh vs State of Uttarakhand

Prafulla C. Pant, J.—Shri Nagesh Aggrawal, Advocate, present for the applicant.

Shri S.S. Adhikari, A.G.A., present for the State.

Applicant-Kulvant Singh, who is in jail in connection with crime No. 89 of 2011, relating to offences punishable u/s 302, 120B I.P.C., Police Station Laksar, District Haridwar, has sought his release on bail.

Heard learned Counsel for the parties.

Applicant is not named in the First Information Report. He is real brother of the deceased. It is a case of circumstantial evidence. It is pleaded by learned Counsel for the State that during investigation it has come out that Baljeet Kaur widow of the deceased had had several calls made to the present applicant after the incident. Learned Counsel for the applicant submitted that merely for that reason it cannot be said that applicant who is real brother of the deceased is involved in commission of murder.

In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant Kulvant Singh, deserves bail.

Accordingly, bail application is allowed. Let the applicant Kulvant Singh be released on bail on executing personal bond, and furnishing two sureties each of like amount to the satisfaction of Chief Judicial Magistrate, Haridwar.