TANUJ SEMWAL S/O SHRI HARISH CHAND SEMWAL R/O TANGANI, P.S. JOSHIMATH DISTRICT CHAMOLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) APPLICANT - Tanuj Semwal, who is in jail in connection with Crime No. 117 of 2011, relating to offences punishable under section 457, 427, 380 and 411 of I.P.C., Police Station Nehru Colony, District Dehradun, has sought his release on bail.

(3.) HAVING considered submissions of learned counsel for the applicant, and learned counsel for the state, and after going through the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail.