Dulal Chand Vishwas vs State of Uttarakhand

Prafulla C. Pant, J.—Sri V.D. Bisen, Advocate, present for the applicant.

Sri M.A. Khan, Brief Holder, present for the State. Applicant Dulal Chand Vishwas, who is in jail in connection with FIR No. 150/2010, relating to offences punishable u/s 302 and 201 IPC, Police Station Kiccha, District Udham Singh Nagar, has sought his release on bail.

Heard learned Counsel for the parties.

Learned Counsel for the applicant submitted that it is a case of circumstantial evidence. It is further submitted that it is clear from the first information report that the applicant has been named on suspicion. The first information report is highly belated.

Having heard the learned Counsel for the parties and after going through the papers on record, in the above circumstances, without expressing any opinion as to the final merits of the case, this Court is of the view that the applicant deserves bail.

Let applicant Dulal Chand Vishwas be released on bail on executing personal bond and furnishing two sureties, each of like amount to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar.

Bail application stands allowed.