Ravindra Maithani, J
1. Applicant is in judicial custody in FIR/Case Crime No. 369 of 2023, under Section 302, 201 and 120B IPC, Police Station Haldwani, District Nainital. He has sought his release on bail.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, the deceased Ankit Chauhan left his house on 14.07.2023, but he did not return. On 15.07.2023, the dead body of the deceased was found in his car. It was suspected that he was killed by the applicant.
4. Learned counsel for the applicant would submit that the deceased and the applicant were good friends. The deceased visited the house of the applicant on 14.07.2023, but thereafter, he had left and the applicant does not know as to what had happened to him.
5. Learned State counsel would submit that it is the applicant who got the deceased Ankit Chauhan killed by a snake bite. She took assistance of the co-accused. It is argued that the deceased had visited the house of the applicant on the date of incident, as he was called there and his car was located in the CCTV footage.
6. The Court wanted to know as to what is the evidence to that effect?
7. Learned State counsel would submit that the co-accused both have confessed his guilt during investigation.
8. Having considered the entirety of facts, this Court is of the view that the applicant deserves to be enlarged on bail.
9. The bail application is allowed.
10. Let the applicant be released on bail, on her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the Court concerned.
