SHAKIR SABIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is second bail application moved on behalf of the applicant. First bail was dismissed as withdrawn on 15.4.2010 and that was not dismissed on merits.

(2.) Heard Mr. R.P. Nautiyal, Advocate for the applicant as well as Mr. Amit Bhatt, Addl. Government Advocate for the State and also perused the record.

(3.) Learned counsel for the applicant argued that the applicant is not named in the FIR. He further argued that the case rests upon the circumstantial evidence and chain of circumstances is not complete to connect the applicant with the alleged crime. Further, no credible evidence has been collected by the I.O against the applicant till today. The only evidence against the applicant-accused is that he had given a mobile number to the deceased.