NANHE LAL CHUNNI LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS is the second bail application moved on behalf of the applicant. First bail application was dismissed as not pressed on 27.4.2010 and that was not dismissed on merit.

(2.) HEARD Mrs. Pushpa Joshi and Mr. G.C. Kandpal, Advocates for the applicant and Mr. Amit Bhatt, Additional Government Advocate for the State.

(3.) LET the applicant Nanhe Lal be released on bail on his executing personal bond and furnishing two sureties each in the like amount to the satisfaction of Chief Judicial Magistrate, Udham Singh Nagar. The bail application is allowed accordingly.