MANWAR SINGH & ORS Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Heard Mr. BS Negi, Advocate for the applicants and Mr. Amit Bhatt, Addl. GA for the State. Learned Counsel for the accused applicants argued that Leopard skin has been shown to be recovered from the possession of the accused applicants on 9.7.2010. He further argued that it has come in the evidence that the applicants had purchased the said skin from the co-accused Laxman Lal, Kanti Ram, Uday Ram and Guddu Lal and these co-accused had purchased the said skin from another co-accused Ramesh Lal. Learned Counsel for the applicants made a statement at bar that co-accused Laxman Lal, Kanti Ram and Guddu Lal have been granted bail by the Sessions Judge, Chamoli and the present accused applicants are also entitled for bail on the basis of parity. He also submitted that applicants have got no previous criminal history.

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