NAJAKAT ALI S/O CHOTE KURESHI R/O VILL JHAGARPURI, P S GADARPUR,DISTT U S NAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for the applicant argued that the applicant is simply the driver of the Tempo in question and even he is not the owner of the cow flesh and being a driver, he is falsely implicated in the case. Further he is in jail since 4.7.2010 and has no previous criminal history.

(2.) After considering all the facts and circumstances, perusing 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 applicant deserves bail at this stage.

(3.) Let the applicant be released on bail on his executing personal bond and furnishing two sureties each in the like amount to the satisfaction of CJM, US Nagar.