MUMTAJ ALI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned coun­sel, for the applicant and learned G.A.

(2.) IT is pointed out that no specific role has been assigned against the applicant in the F.I.R. It is also noted that in his statement under Section 161 Cr. P.C. Nasim stated that lathi blow had been struck on Yasin by Ikram. So far as the applicant is concerned the case for bail is made out.