Uttarakhand High Court
BA1--27/2012 on 25 April, 2013
Author: Alok Singh
Bench: Alok Singh
BA1 No. 27 of 2012 Hon'ble Alok Singh, J.
Mr. Pawan Mishra, Advocate for the applicant.
Mr. S.S. Adhikari, Brief Holder for the State.
This is an application seeking regular bail in case crime no. 393 of 2011 under Section 302, 307, 326, 452, 506 IPC police station Rishikesh, District Dehradun.
Smt. Geeta Shankar (now deceased) has given dying declaration to the Investigating Officer before her death directly implicating the present applicant.
In the considered opinion of this Court, sole dying declaration can result into conviction, if court finds it genuine and satisfactory.
Considering the gravity of the offences, I am not inclined to enlarge the applicant on bail, therefore, bail application is rejected.
(Alok Singh, J.) 25.04.2013 SKS