CRLA/169/2017
2023 Latest Caselaw 482 UK

Citation : 2023 Latest Caselaw 482 UK
Judgement Date : 23 February, 2023

Uttarakhand High Court

CRLA/169/2017 on 23 February, 2023

               Office Notes, reports,
SL.          orders or proceedings or
      Date                                               COURT'S OR JUDGES'S ORDERS
No           directions and Registrar's
               order with Signatures

                                          IA No. 4124 of 2021 (Second Bail Application)
                                          In
                                          CRLA No. 169 of 2017
                                          Hon'ble Sharad Kumar Sharma, J.

Hon'ble Ravindra Maithani, J.

Mr. B.M. Pingal, learned Amicus Curiae for the appellant.

Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand.

In this appeal against the judgment and order dated 15/18.04.2017 passed in Session Trial No. 34 of 2016 'State vs. Naveen Singh Dhoni' by the Court of Learned Session Judge Nainital, the appellant has preferred a Second Bail Application.

The appellant has been convicted and sentenced under Section 302 of IPC.

Heard learned counsel for the parties and perused the record.

The First Bail Application was rejected on 25.02.2021.

The deceased and the appellant were in relationship. The dead body of the deceased was found in the rented room of the appellant. In fact, the land lady and the other neighbourers did hear the shrieks of a woman from the room of the appellant; when they knocked at his door, the appellant opened the door and he ran away. Inside the room, there was a woman who was stabbed, she was deceased. The appellant, in fact, himself informed the police control room that he had killed his wife. Witnesses have stated about it. In his examination under Section 313 of the Code, the appellant has admitted most of the prosecution evidence.

There appears to be no ground to enlarge the appellant on bail. Hence, the second bail application deserves to be rejected.

The Second Bail Application stands rejected accordingly.

List this matter for final hearing on 11.05.2023.

(Ravindra Maithani, J.) (Sharad Kumar Sharma, J.) 23.02.2023 PR/PN