TAJWAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these bail applications pertain to same crime number involving common incident, hence these bail applications are being decided by this common order.

(2.) Heard Mr. Siddharth Sah and DCS Rawat, Advocates for the applicants and Mr. Amit Bhatt, Addl. GA for the State.

(3.) Learned Counsel for the accused applicants argued that the applicants are not named in the FIR. It was further argued that the case against the applicants rests upon the circumstantial evidence and the I.O. has not collected any evidence to connect them with the alleged crime and the chain of circumstances is not complete to connect the applicants with the alleged crime.