RAVINDAR SINGH SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant- Ravindar Singh Saini, who is in jail in connection with crime/FIR No. 363 of 2009, relating to offences punishable under section 147, 148, 302 I.P.C., P.S. Bazpur, District Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the affidavits and papers on record. Learned counsel for the applicant submitted that applicant is 40% disabled person (copy of certificate Annexure-9).

(3.) It is also pointed out on behalf of the applicant that in the first information report, it is mentioned that the complainant took the deceased to Haldwani after, the hospital at Bazpur referred him for further treatment but the deceased succumbed to the injuries. In this connection, attention is drawn to Annexure-5 to the petition in which under Right to Information Act, the Superintendent of Primary Health Centre, Bazpur, has mentioned that Ravindar Singh (deceased) was brought dead and not referred to any hospital. Learned counsel for the applicant further pointed out that the copy of the inquest report (Annexure-2) shows that information regarding the dead body in the Bazpur hospital was given to the police by the ward boy.