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Judgment
9 paragraphs · 215 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.0058 of 2021, Sessions Trial No.05 of 2022, under Sections 302 and 201 IPC, Police Station- Jajar Dewal, District- Pithoragarh. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
The dead body of the deceased was found at a place on 08.12.2021. Some of the body parts were removed.
Learned counsel for the applicant would submit that the wife of the applicant has already been granted bail; the role is similar, because, according to the prosecution, the weapon of offence and clothes worn by the applicant and the co-accused were recovered at their instance.
Learned State Counsel would submit that the only evidence against the applicant is that the weapon of offence and the clothes worn by him at the time of incident were recovered at his instance.
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 in the like amount, to the satisfaction of the court concerned.