VINOD KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties on the bail application.

(2.) Applicant-Vinod Kumar has sought his release on bail in connection with Case Crime No.281 of 2017 u/s 302 and 120-B of IPC, registered at P.S. Kotdwar, District Pauri Garhwal.

(3.) As per the information given by the informant-Rekha Rani, wife of deceased-Sushil Raghuvanshi, on 13.09.2017 at about 11:15 AM, her husband-Sushil Raghuvanshi, who, being an advocate was going to the Court, then all of a sudden, two unknown bike riders appeared and fired a gunshot on her husband. On receiving the telephonic message, she rushed to hospital and found that her injured husband was giving the statement to the police about the names of suspected persons, namely, Vinod Lala, Amar Singh, younger son of Jagat Singh and three other persons. It is also stated in the FIR that earlier also, her husband informed her that Vinod Lala (applicant) was threatening to kill him through contract killer.