MADAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

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

(2.) I also perused the record of bail application. Applicant's first bail application was rejected but he was released on short term bail for a period of one month on 3.8.2001. Learned counsel for applicant contended that co-accused has been released on bail in this case.

(3.) Let applicant Madan S/o Hulashi Ram be released on bail in case Crime No. 93/2001 under Sections 386 and 307 Indian Penal Code P.S. Cant. Thana Dehradun, Distt. De-hradun, on his furnishing a personal bond and two sureties in the like amount to the satisfaction of C.J.M., Dehradun.