GAJRAJ S/O TULSI R/O VILLAGE MOHANNAGAR PURANI BASTI, MALDHANCHAURH P.S. RAMNAGAR DISTRICT NAINITAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD

(2.) APPLICANT - Gajraj, who is in jail in connection with Crime No. 96 of 2011, relating to offences punishable under section 304 and 323 of I.P.C., police station Ramnagar, District Nainital, has sought his release on bail.

(3.) LEARNED counsel for the applicant submitted that role assigned to the applicant is that he assaulted with sickle on the head of the deceased (Sher Singh). Attention of this court is drawn to the copy of post mortem examination report which discloses that the deceased died of shock and haemorrhage due to ante mortem injury (spleen ruptured). It is contended on behalf of the applicant that there is no incised wound found on the body of the deceased. Co accused Tulsi is said to have already been directed to be released on bail.