MONU ALIAS CHANDRA PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Parikshit Saini, Advocate for the applicant sand Mr. Amit Bhatt, Addl. GA for the State.

(2.) First bail application of the applicants was dismissed as withdrawn vide order dated 15.4.2010. Hence, the second bail application has been moved on their behalf.

(3.) Learned Counsel for the applicants argued that co- accused Ravindra has been granted bail by Sessions Judge, Haridwar vide order dated 18.5.2010 and the present accused appellants are also entitled for bail on the basis of parity. He also submitted that applicants have got no previous criminal history and they are in jail since 7.2.2010 and the trial of the case is yet to start.