RAM SWAROOP Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ratan Singh, learned counsel for applicant- Ram Swaroop, Sri R.P. Singh, learned counsel for the informant, the learned A.G.A. for the State and perused the record.

(2.) Applicant seeks bail in Case Crime no. 72 of 2013, under Sections 307, 302, 504, 506 IPC, P.S. Dholna, District Kasganj.

(3.) It is submitted that a charge sheet was submitted against the applicant under Sections 307, 504, 506 IPC on 23.6.2013 in respect of an occurrence dated 17.4.2013 involving the injury to the victim, but as the victim died on 2.8.2013 and the cause of death was attributed to septicaemia, as a result of infection of multiple injuries, no offence under Section 302 IPC is made out and the applicant is liable to be enlarged on bail.