Pratap Singh vs State of Uttarakhand

Prafulla C. Pant, J.—Heard.

Applicant Pratap Singh, who is in jail in connection with Crime No. 2 of 2007 (Criminal case No. 185/2008), relating to offence punishable u/s 324, 504 IPC and one punishable u/s 3(1)(X) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, P.S. N.T. Ranikhet, District Almora, has sought his release on bail.

Learned Counsel for the Applicant submitted that all the injuries suffered by the injured Devi Ram are simple in nature. He is in jail for last two months. He has no criminal history.

In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the Applicant deserves bail.

The bail application is allowed.

Let the Applicant Pratap Singh be released on bail on executing a personal bond and furnishing two sureties, each of like amount, to the satisfaction of Judicial Magistrate, Ranikhet. (Urgency Application No. 2004/2011 stands disposed of).