VIJAY S/O RAJPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT - Vijay, who is in jail in connection with Case Crime No. 28 of 2011 relating to offences punishable under Section 420, 379, 411 I.P.C, under Section 41/102 Code of Criminal Procedure., police station Muni ke Reti, District Tehri Garhwal, has sought his release on bail.

(3.) IN the above facts and circumstances of the case, without expressing any opinion as to final merits of the case, this Court is of the view, that it is not a fit case for bail. The bail application is rejected.