Dhara Singh @ Dharmendre vs State Of Uttarakhand

Ravindra Maithani, J

Applicant is in judicial custody in Sessions Trial No. 177 of 2024, Dhara Singh @ Dharmendre Vs. State of Uttarakhand in FIR/Case Crime No.

717 of 2023, under Section 302, 201 IPC, Police Station Manglore, District Haridwar. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

Dead body of a woman was found in a gunny bag at the gate of a house on 31.12.2022. In fact, it was in front of the washroom of the house in

which the applicant was a tenant.

Learned counsel for the applicant would submit that there is no CCTV footage. The alleged recovery of brick is not connected with the offence.

Learned State counsel would submit that the applicant had taken a room on rent. He had made the extra judicial confession before his son. The

dead body was kept outside the house by the applicant and thereafter, the applicant vacated that house.

The Court wanted to know as to who had seen the applicant removing the dead body from his house and keeping the dead body outside his gate?

The answer is that there is no such direct evidence except the extra judicial confession.

Having considered the entirety of facts, this Court is of the view that 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 of the like amount, to the

satisfaction of the Court concerned.