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Judgment
5 paragraphs · 200 wordsPrafulla C. Pant, J.—Heard.
Applicant Pintu @ Bunti, who is in jail in connection with Crime/FIR No. 114 of 2010 (Sessions Trial No. 101 of 2010), relating to offences punishable u/s 302/201 of I.P.C., police station Kashipur, District Udham Singh Nagar, has sought his release on bail.
Learned Counsel for the Applicant submitted that it is a case of circumstantial evidence. It is pointed out that from the statement of witnesses only this much is shown that the deceased was last seen with the Applicant having alcohol together. On the other hand, on behalf of the State it is pointed out that the recovery of the weapon has been made on pointing out of the Applicant.
Having considered submissions of learned Counsel for the parties and after going through the papers on record, without expressing any opinion as to the final merits of the case, this Court is of the view that the Applicant deserves bail.
The bail application is allowed. Let the Applicant Pintu @ Bunti be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Addl. Chief Judicial Magistrate, Kashipur.