DINESH GUPTA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned coun­sel for applicant and learned Govt. Advo­cate.

(2.) 1 also perused the record of bail ap­plication and rejection order dated 12.7.2001 passed by learned Sessions Judge, Dehradun.

(3.) LET the applicant Dinesh Gupta S/ o Vinod Gupta be released on bail in case Crime No. 263 of 2001, under Section 8/ 20 of N.D.PS. Act, P S. Rishikesh, Distt. Dehradun, on furnishing a personal bond with adequate sureties in the like amount to the satisfaction of special Judge/Ses­sions Judge, Dehradun.