JAGVEER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Jagveer who is in jail in connection with Case Crime No.32 of 2016, relating to offences punishable under Sections 302/201 of IPC, registered at Police Station Sahaspur, District Dehradun, has sought his release on bail.

(2.) Heard learned counsel for the parties, perused the material brought on record and considered the grounds taken up in the bail application.

(3.) A first information report was lodged against unknown persons on 09.02.2016 for the offence punishable under Sections 302/201 of IPC alleging therein that unidentified killer killed Balbir (since deceased) and threw his dead body in a bag in the bushes. The date of incident was not mentioned.