GURMEL SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned coun­sel for the applicant learned A.G.A. and learned counsel for the complainant. It is argued that as per prosecution four per­sons opened fire, whereas the victim sus­tained only two 'gun shot injuries. It is found from the injury report of the in­jured that she does not face any danger to her life.

(2.) THE applicant Gurmel Singh, who is in jail for more than six months shall be released on bail in case crime No. 75 of 2000 U/s 307 I.P.C. P.S. Nanakmata, District Udhamsingh Nagar on his fur­nishing personal bond and two sureties in the like amount to the satisfaction of the C.J.M. concerned.