KALEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for regular bail in Case Crime No. 138 of 2018, registered at police station Jaspur, District Udham Singh Nagar.

(2.) The applicant-Kaleem is in judicial custody for the offence punishable under Ss. 302, 307 read with Sec. 34 and Sec. 120B of the Indian Penal Code, 1860.

(3.) The case of the respondent is that on 25/5/2018, the informant Smt. Bhajan Kaur was present in her house with her husband Daya Singh, daughter-in-law Charanjeet Kaur, brother of her daughter-in-law Devendra Singh alias Labba, his wife Babbi and his son Happy. At around 11:00 a.m., two persons entered her house and pointed a country made pistol at her chest. They fired at her husband Daya Singh, aged about 63 years, due to which he died. Devendra Singh alias Labba was also shot, due to which, he received injuries. After inquest proceedings, post-mortem examination and last rites of the deceased, the First Information Report was lodged on 25/5/2018 at 20:30 hrs. The First Information Report was registered against the two unknown persons.