AMRIK SINGH ALIAS MIKKI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the second bail application moved on behalf of the applicant. First bail was dismissed on merit on 21.5.2010.

(2.) Heard Mr. A.S. Gill and Mr. D.C.S Rawat, learned counsel for the applicant, Mr. Amit Bhatt, learned Addl. GA for the State and Mr. D.K. Sharma, learned counsel for the complainant.

(3.) An affidavit of victim Smt. Ramandeep Kaur has been filed by the complainant's side in the Court today stating the fact that both the parties have entered into compromise and now she i.e. the victim Ramandeep Kaur does not want any action against the accused persons in the instant matter.