RAKIB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE both these bail applications arise out of the same case crime number involving common facts and circumstances, hence they are being decided by this common order.

(2.) HEARD Siddhartha Sah, Advocate holding brief of Mr. Sanjeev Singh, Advocate for the applicants and Mr. Amit Bhatt, Addl. GA for the State.

(3.) HAVING heard the submissions of learned Counsel for the parties; perusal of the contents of the FIR and other papers available on record; in view of the facts and circumstances of the case and without commenting upon the final merits of the case, the Court is of the view that the applicants deserve bail at this stage.