AKIL, S/O USMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT Akil, who is in jail in connection with Crime No. 466 of 2010, relating to offences punishable under Section 147, 148, 149, 302/34 I.P.C. Police Station - Kotwali Roorkee, District Haridwar has sought his release on bail.

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