JAI PRAKASH KUSHWAHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jai Prakash Kushwaha, seeks bail in FIR no. 98 of 2016 (criminal case no. 1396 of 2016), under Section 302 IPC, relating to police station, Haldwani, District Nainital.

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

(3.) An FIR was lodged against unknown assailants for the offence punishable under Section 302 IPC. When the police found a dead body of the victim in the jungle, it appeared to the police personnel that the victim was killed by the assailants with some sharp edged weapon.