RAM ASHREY Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Learned Counsel for the applicant

(2.) THE applicant was allegedly armed with a spear. The post mortem shows that the applicant did not sustain any piercing would capable of being caused by a spear.

(3.) WITHOUT reference to the ultimate merits of the case, the applicant Ram Ashrey, who was allegedly armed with spear shall be released' on bail in case crime no. 313 of 2000 under Sections 147, 148, 302, 504 1. P. C. P. S. Khatima District Udham Singh Nagar on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the C. J. M. Udham Singh Nagar.