ABHINAV KUMAR @ MANISH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned counsel for the applicant as also the learned Additional Government Advocate.

(2.) I also perused the record of bail application.

(3.) LET the applicant Abhinav Kumar alias Manish be released on bail in case crime No. 498 of 2001, under Section 394/411 of the I.P.C., P.S. Kotwali, District Dehradun, on his furnishing a personal bond with adequate sureties to the satisfaction of C.J.M., Dehradun. Bail granted.