BALAM SINGH THAPA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned Government Advocate.

(2.) Perused the order of rejection passed by Sessions Judge, Bageshwar.

(3.) In my opinion it is a fit case for bail. Let applicant be released on bail in case crime No. Nil of 2000 under Sec. 409 I.P.C. Challani report under area Supervisor Kanoongo Danpur Circle Patti of Bharai District Bageshwar on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of C.J.M. concerned.