ABHAY KUMAR PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard LP Naithani, Sr. Advocate assisted by Mr. BS Parihar, Advocate for the applicant and Mr. Amit Bhatt, Addl. GA for the State.

(2.) Learned Sr. Counsel for the applicant submitted that the applicant has qualified the Preliminary Examination of PCS, Uttar Pradesh and the Main Examination is scheduled to be held from 29.11.2010 to 18.12.2010. Copies of the admit card of the applicant and date sheet of the Main Examination have also been annexed with the present application.

(3.) Having heard the submissions of learned Counsel for the parties and considering the other facts and circumstances, the Court is of the view that the applicant deserves parole i.e. short term bail for five weeks..