UMED SINGH AIRI, S/O RANJEET SINGH AIRI AND BHOPAL SINGH KARKI, S/O KAMAN SINGH KARKI R/O VILLAGE DIGRA, P.S. BALUWAKOT DISTRICT PITHORAGARH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANTS -Umed Singh Airi and Bhopal Singh Karki who are in jail in connection with FIR no. 03 of 2011, relating to offences punishable under section 323, 332, 353, 504, 506, 326 IPC, Police Station Baluwakot, District Pithoragarh, have sought their release on bail.

(2.) HEARD learned counsel for the parties.

(3.) IN the above circumstances, without expressing any opinion as to final merits of the case, this court is of the view that applicants deserve bail.