JAHID S/O BASHEER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR .K.S. Verma, Advocate, present for the applicant.

(2.) MR .G.S. Sandhu, G.A., present for the State.

(3.) APPLICANT -Jahid, who is in jail in connection with Case Crime No. 232 of 2010, relating to offences punishable under Section 147, 302, 342, 201/34/120B I.P.C., police station Laksar, District Hardwar, has sought his release on bail.