BALVINDER SINGH (IN JAIL) Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS is the third bail application moved on behalf of the applicant. First bail was dismissed on merit on 9.11.2009 and the second bail was dismissed for non -prosecution on 14.9.2010.

(2.) HEARD Mr. U.K. Uniyal, Senior Advocate with Mr. Sandeep Kothari, Advocate for the applicant and Mr. Amit Bhatt, Addl. GA for the State.

(3.) AFTER considering all the facts and circumstances; on hearing learned Counsel for the parties; on perusal of the contents of the FIR and the statements of Jaswant Singh, Kakka Singh and Makhan Singh, recorded in the trial court, 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.