MAHESH SON OF ISHWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) Applicant, Mahesh who is in jail in connection with Case Crime No. 143 of 2009, relating to offence punishable under Sections 302 read with 120B IPC, Police Station Kotwali Laksar, district Haridwar, has sought his release on bail.

(3.) The applicant is not named in FIR. Three persons are said to have fired the shots. Learned counsel for the applicant submitted that there is no recovery made from the applicant. On the other hand, leaned counsel for the State pointed out that applicant has criminal of one case in Delhi. The present case is a case of circumstantial evidence and there is no eye-witness of the incident.