UTTAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Sandeep Kothari, learned counsel for the applicant, Sri Mangal Singh Chauhan, Advocate for the complainant and Sri Amit Bhatt, learned Addl. G.A. for the State.

(2.) Learned counsel for the accused/applicant has submitted that the case rests upon circumstantial evidence and the chain of circumstances is not complete so as to connect the applicant with the said crime. He has further submitted that the applicant is in jail for more than one month and he is not having any criminal history. He also submitted that the applicant was at Gurgaon in service and was not present at Village Gairi Rajputon Ki Pati, Randarmoli, District Garhwal on the date of incident.

(3.) After hearing learned counsel for the parties and perusing the papers available on record and without expressing any opinion about the final merits of the case, the Court is of the view that the applicant deserves bail at this stage.