SANGEETA SH. KAMESHWAR RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sangeeta, who is in judicial custody in F.I.R. No. 196 of 2020, under Sec. 302 of IPC, Police Station Transit Camp Rudrapur, District Udham Singh Nagar, has sought her release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the applicant would submit that the witnesses PW-1 Jiyaulhak and PW-2 Razaulkareem have been examined by the learned Trial Court, the evidence is on the hearsay evidence; at the time of the alleged crime they were not present at the scene of crime and the whole case is based on the circumstantial evidence and none of the circumstantial evidence is of conclusive nature.