LAWS(UTN)-2001-4-3

ABDUR REHROAN Vs. STATE OF UTTARANCHAL

Decided On April 17, 2001
Abdur Rehroan Appellant
V/S
STATE OF UTTARANCHAL Respondents

JUDGEMENT

(1.) P .C. Verma, J. Heard learned coun­sel for the applicant and learned G.A.

(2.) IN my opinion the applicant is liable to be released oh bail.