MOBIN AHMAD BABU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Prem Kaushal and Mr. Pratiroop Pandey, Advocates for the applicant as well as Mr. Amit Bhatt, Addl. Government Advocate for the State and also perused the record.

(2.) Learned counsel for the applicant argued that the applicant is not named in the FIR. It is further argued that the case rests upon the circumstantial evidence and the chain of circumstances is not complete against the applicant so as to connect him with the alleged crime. It is further argued that the co-accused Virendra Pal and Sageer Ahmad have already been released on bail by this Court vide orders dated 14.1.2009 and 5.5.2010, respectively and the present applicant is also entitled for bail on the basis of parity.

(3.) Having considered the submissions of learned counsel for the parties; perusal of the contents of FIR and other papers available on record, without expressing any opinion as to the final merits of the case, this Court is of the view that the applicant deserves bail at this stage.