SADHU S/O GHASI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Five persons are named in the First Information Report. Co-accused Manjeet Singh with similar role has already been directed to be released on bail. One Kallu is said to have inflicted knife blows on the person of the deceased. There is no specific role assigned to the present applicant Sadhu.

(2.) In the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.

(3.) The bail application is allowed. Let the applicant Sadhu be released on bail on executing personal bond, and furnishing two sureties each of the like amount to the satisfaction of Chief Judicial Magistrate, Dehradun.