BAREET SINGH @ BABBU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Bareet Singh @ Babbu, who is in jail in connection with F.I.R. No. 147 of 2009, relating to offences punishable Under Section 147,148, 149, 307, 364, 511, 504, 506 I.P.C., Police Station Gadarpur, District Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the applicant submitted that co accused Rajkumar and Gurnam Singh, with similar role, have already been directed to be released on bail by this court. It is further pointed out they initially this case was registered only in respect of offences punishable under section 147, 354 and 506 I.P.C. Other offences are added during investigation, the applicant was granted bail before addition of new sections. He surrendered after the new sections were added to the crime no.