SUMAN DHEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Arvind Vashisth, Advocate for the applicant and Mr. Prabhakar Joshi, Brief Holder for the State.

(2.) Learned counsel for the applicant submitted that the present applicant is not named in the FIR while the co- accused named in the FIR, namely, Dhir Singh, Jumman, Raju and Jogendra have been granted bail and the present applicant also deserves bail on the ground of parity. Further, in the FIR, no specific allegation has been made against the present applicant rather the allegations have been made against the co-accused, who have been granted bail and thus, the case of the present applicant is on a better footing. Further, the applicant is a lady, ailing with serious diseases, she is in jail since 3.5.2010 and has no previous criminal history.

(3.) After considering all the facts and circumstances, perusing the contents of the FIR and other papers available on record, without expressing any opinion about the final merits of the case, the Court is of the view that the present applicant deserves bail at this stage.