NARAYAN SINGH Vs. STATE

JUDGEMENT

(1.) 2. Applicant Narayan Singh, who is in jail in connection with Crime No. 07 of 2010, relating to offence punishable under Section 306 of I.P.C., registered at police station Lamgara, Sub District Baramandal, District Almora, has sought his release on bail. 3. Heard learned counsel for the parties. Learned counsel for the applicant submitted that the marriage of the present applicant with the deceased was fifteen years old. It is further pointed out that though the complainant has mentioned in the first information report that his sister was beaten and there were marks of injury, but the statement of Dr. Manohar Sharma (copy Annexure 4 to the affidavit filed with the application) shows that the deceased was not beaten before her death. It is further submitted on behalf of the applicant that the deceased was taken by the applicant to District Hospital, Almora, after she suffered burn injuries for her treatment, and thereafter she was further taken to Sushila Tewari Hospital at Haldwani, before she succumbed to the injuries suffered by her. 4. In the above circumstances, without expressing any opinion as to the final merits of the case, this court is of the view that the applicant deserves bail. The bail application is allowed. 5. Let the applicant Narayan Singh be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount, to the satisfaction of Chief Judicial Magistrate, Almora.