RAVINDRA PAL SINGH Vs. AJIT SINGH

JUDGEMENT

(1.) Leave granted.

(2.) In all the appeals, the original complainant has challenged the separate orders passed by the High Court of Uttarakhand at Nainital in Bail Application No. 70 of 2010 in SLP (Crl.) No. 3520 of 2010, Bail Application No. 73 of 2010 in SLP(Crl.) No. 3573 of 2010 Bail Application No. 75 of 2010 in SLP(Crl.) No. 3527 of 2010, Bail Application No. 46 of 2010 in SLP(Crl) No. 3521 of 2010, Bail Application No. 72 of 2010 in SLP(Crl) No. 3529 of 2010, Bail Application No. 45 of 2010 in SLP(Crl) No. 3522 of 2010, Bail Application No. 74 of 2010 in SLP(Crl) No. 3523 of 2010 granted bail to the Respondents herein.

(3.) It is the case of the Appellant that the deceased Ranbir Singh was a MBA student. On 2nd of July, 2009, he had gone to Dehradun in search of a job. On 3rd of July, 2009, he was illegally picked up by the Dehradun Police. At around 3.30 on the same day, he was killed in cold blood by the accused police officials. According to the post mortem report, the police officials fired a total of 29 bullets at the deceased, 17 of these bullets hit the deceased at a very close range and 9 bullets were fired from a maximum distance of 3 feet.