PARAMJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with FIR No.63 of 2019, registered with Police Station Kaladhungi, District Nainital, for the offences punishable under Sections 302, 307, 353 and 34 of the I.P.C.

(2.) According to the FIR dated 22.06.2019, the informant-Deepak Negi along with team members of Forest Department were informed that wood was cutting by some person. They reached at the spot and found that some persons were cutting the trees. At about 02.10 a.m. some persons came on motorcycle, amongst them one person was co-accused Lakhvinder Singh. The informant along with his team members challenged to them. They started firing upon them. Thereafter, the accused persons fled from the place of incident leaving a mobile phone and two motorcycles on the spot. The injured Bahadur Singh Chauhan was declared dead by the doctors.

(3.) Heard Mr. S.R.S. Gill, learned counsel for the applicant and Mr. Saurabh Kumar Pandey, learned Brief Holder for the State of Uttarakhand.