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Judgment
4 paragraphs · 192 wordsHon''ble Prafulla C. Pant, J.—Mr. Abhishek Verma, Advocate, present for the applicant. Mr. M.A. Khan, Brief Holder, present for the State.
Applicant- Rajendra Singh who is in jail in connection with FIR no. 548 of 2011, relating to offences punishable u/s 302, 201, 120B, 364, read with section 34 IPC, Police Station Kashipur, District Udham Singh Nagar, has sought his release on bail.
Heard learned counsel for the parties.
It is a case of circumstantial evidence. Applicant is not named in the first information report. Co-accused Baldev Singh Danu, Purshottam Chauhan @ Mangal, and Dharmveer have already been directed to be released on bail. Learned counsel for the applicant submitted that merely on the statement of the co-accused the present applicant cannot be held guilty. In the above circumstances, without expressing any opinion as to final merits of the case, this court is of the view that applicant deserves bail. The bail application is allowed. Let applicant Rajendra Singh (S/o Sardar Singh) be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of the Additional Chief Judicial Magistrate, Kashipur.