SONU AND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. B.B. Sharma, learned Counsel for the applicant, Mr. Manish Arora, learned Counsel for the complainant and Mr. Amit Bhatt, learned Addl. GA for the State.

(2.) AS per the prosecution case, on 7.10.2009 at 9:10 PM a First Information Report was lodged by Kunwar Singh at P.S. Kotwali Gangnanhar Roorkee against the applicants with the allegations that the applicant Sonu and one unknown person assaulted the complainant and Sheeshpal, due to which Sheespal has received injuries.

(3.) AFTER considering all the facts and circumstances; on hearing learned Counsel for the parties; on perusal of the contents of the FIR and other papers available on record, without expressing any opinion about the final merits of the case, the Court is of the view that the present applicants deserve bail at this stage.