RAJ KUMAR ALIAS BILLU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT Raj Kumar @ Billu who is in jail in connection with F.I.R No. 147 of 2009, relating to offences punishable Under Sections 147, 148, 149, 307, 364, 511, 504, 506 I.P.C., Police Station Gadarpur, District Udham Singh Nagar, has sought his release on bail.

(2.) HEARD learned counsel for the parties. Learned counsel for the applicant submitted that earlier case was registered only in respect of offence punishable under section 147, 504 and 354 I.P.C. Serious offences have been added to the crime during investigation. It is further pointed out that in compliance of this courts order dated 25.03.2010 passed in Criminal Misc. Application No. 896 of 2009, the petitioner surrendered before the court concerned for seeking fresh bail, in respect of added offences. Lastly it is submitted that the co accused Resham Singh and Gurnam Singh, with similar role, have already been granted bail by this court.