SATENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Shri Rajendra Singh, Advocate, present for the applicant. Shri Amit Bhatt, A.G.A., present for the State. Applicant- Satendra Kumar who is in jail in connection with crime No. 62 of 2010, relating to offence punishable under section 307 I.P.C., P.S. Kotwali, Manglaur, has sought his release on bail.

(2.) Heard learned counsel for the parties.

(3.) Applicant is not named in the first information report. It is pleaded on behalf of the applicant that if the prosecution story of revenge by the applicant, on getting failed to marry Ramesho, is taken to be true, in that case there should have been no difficulty in identifying the applicant at the spot where in the presence of Ramesho applicant is said to have fired the shot. It is also not clear as to why fire was shot at the nephew of the complainant.