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Judgment
Hon''ble Prafulla C. Pant, J.—Heard.
Applicant- Sumer Chand @ Sukka, who is in jail in connection with Crime No. 80 of 2010, relating to offence punishable u/s 302 of I.P.C., police station Bhagwanpur, District Hardwar, has sought his release on bail.
It is a case of circumstantial evidence. Co accused Chota @ Gautam and Isam Singh with similar role have already been directed to be released on bail. It is submitted on behalf of the applicant that a ridiculous story has been developed that the wife and the son of the deceased got him murdered due to the reason that he did not used to bring his earnings home, and for that reason the widow and the son spent `50, 000/- to get the deceased killed.
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 the applicant-Sumer Chand @ Sukka, be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Judicial Magistrate, Roorkee.