VIPENDRA SINGH,S/O LATE SHRI BACHE SINGH,R/O VILLAGE PILKHOLI PATTI PATWARI PANIYALIRANIKHET DISTRICT ALMORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT Vipendra Singh, who is in jail in connection with Crime No. 541 of 2011, relating to offences punishable under Section 354, 307 I.P.C., Police Station - Rudrapur, District Udham Singh Nagar, has sought his release on bail.

(2.) LEARNED counsel for the applicant submitted that offence punishable under Section 354 I.P.C., is bailable offence. As to the offence punishable under Section 307 I.P.C., it is pleaded that the injury said to have been caused, is on the leg (not on the vital part). It is further submitted that the applicant fired the shot only in self defense, and minimum force was used.

(3.) THE bail application is allowed. Let the applicant Vipendra Singh, be released on bail, on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of the Chief Judicial Magistrate, Udham Singh Nagar.