RIZWAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A. G. A.

(2.) It is pointed out for the applicant that only the role of catching hold the accused (deceased) is assigned to the present applicant post-mortem report shows that the deceased died on account of single cut wound. The main accused Irfan, who is the son of the applicant is already said to be in jail. So far as the present applicant is concerned, a case for the grant of bail is made out.

(3.) Let the applicant Rizwan shall be released on bail in Case Crime No. 53/2000 under S. 302, I. P. C. P. S. Shaymapur, District Haridwar on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the C. J. M., Haridwar. Order accordingly.