INDRA PAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS is bail cancellation application No. 823 of 2004 moved by the complainant (since deceased) along with affidavit stating that the complainant has apprehension of being killed after the Appellant is released on bail.

(2.) HEARD .

(3.) THE affidavit of Shamsher Bahadur Verma (who moved this application) for cancellation of bail application in the year 2004, shows that the Appellant Indra Pal had a long criminal history. The affidavit discloses eight criminal cases registered against the Appellant. In the present case Appellant Indra Pal was a convict under Section 302 I.P.C. and was sentenced by the trial court to imprisonment for life vide impugned order dated 26.05.2001 passed by Additional Sessions Judge/I Fast Track Court, Haldwani, District Nainital in Sessions Trial No. 540 of 1995.