SWARAN SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD the learned counsel for the applicants - accused and the learned A.G.A.

(2.) IN this case the injured was dis­charged from the hospital on 9.7.2002. He died on 17.07.2002. The incident had taken place on 31.05.2002 and it is strange that the statement of the injured victim was not recorded under Section 161 Cr. PC. despite the said long period and even after his discharge from the hospital. Considering the totality of cir­cumstances of the case, it is a fit case for bail.