PUNNA LAL S/O SHRI RAM BARAHI R/O VILLAGE BAGULIA P.S. KHATIMA DISTRICT UDHAM SINGH NAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . Applicant - Punna Lal, who is in jail in connection with F.I.R. No. 254 of 2011, relating to offences punishable under section 304 and 201 of I.P.C . Police Station Khatima, District Udham Singh Nagar, has sought his release on bail.

(2.) COUNTER affidavit filed on behalf of the State be taken on record.

(3.) 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. Let the applicant -Punna Lal be released on bail on executing personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Chief Judicial Magistrate, Khatima.