ISHAQ, S/O NOOR MOHAMMAD R/O VILLAGE JHEEVARHEDI P.S. LAKSAR, DISTRICT HARDWAR U.K. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT -Ishaq who is in jail in connection with crime no. 178 of 2011, relating to offences punishable under section 147/148/149/332/186/353/342/504/506 IPC, and one punishable under section 7 of Criminal Law Amendment Act, Police Station Laksar, District Hardwar, has sought his release on bail.

(2.) HEARD learned counsel for the parties.

(3.) IN the above circumstances, having considered submissions of learned counsel for the parties, and perusal of the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that applicant Ishaq deserves bail.