ABDUL WAHEED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Manish Arora, Advocate for the applicant and Mr. Amit Bhatt, Addl. GA for the State.

(2.) Learned Counsel for the applicant argued that applicant is not named in the FIR and even the recovery of some garlands from the possession of the applicant has been shown only to falsely to implicate him. He further submitted that the applicant is in jail since 22.6.2010 and the trial is yet to start. Having heard the submissions of learned Counsel for the parties; perusal of the contents of the FIR and other papers available on record; in view of the facts and circumstances of the case and without commenting upon the final merits of the case, the Court is of the view that the applicant deserves bail at this stage.

(3.) Let the applicant Abdul Waheed be released on bail on his executing a personal bond and furnishing of two sureties, each in the like amount, to the satisfaction of JM, Roorkee.