VIKASH S/O GIRIRAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Applicant Vikash, who is in jail in connection with Crime No. 01 of 2011, relating to offences punishable under section 325, 308 and 504 I.P.C, Patti Talai-2 Tehsil Chaubattakhal, District Pauri Garhwal, has sought his release on bail.

(3.) Learned counsel for the applicant submitted that the First Information Report is delayed one. The applicant is in jail for almost two months. It appears to be an incident of quarrel picked up by the labourers among themselves after they were drunk.