RADDU S/O JEEWANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Applicant Raddu, who is in jail in connection with Case Crime No. 318 of 2010, relating to offences punishable under section 302, 307/34, 120B, 212 I.P.C, police station Ranipur, District Hardwar, has sought his release on bail.

(3.) Learned counsel for the applicant submitted that there are cross First Information Reports of the incident. It is further pointed out that there are injuries on both the sides. It is contended on behalf of the applicant that no specific role is assigned to the applicant in the First Information Report. It is pleaded that the applicant has no criminal history.