LAWS(UTN)-2001-2-7

CHOTA @ CHOTA LAL Vs. STATE OF UTTARANCHAL

Decided On February 28, 2001
Chota @ Chota Lal Appellant
V/S
STATE OF UTTARANCHAL Respondents

JUDGEMENT

(1.) LET the appellant be released on bail on the same terms and condi­tions on which he was on bail during trial. Bail granted.