LAWS(UTN)-2011-2-74

KURBAN S/O ABBAS Vs. STATE OF UTTARAKHAND

Decided On February 15, 2011
Kurban S/O Abbas Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) SHRI Manish Arora, Advocate, present for the applicant.

(2.) SHRI S.S. Adhikari, A.G.A., present for the State.

(3.) APPLICANT -Kurban, who is in jail in connection with crime No. 369 of 2010 relating to offences punishable under Section 307, 506 IPC, P.S. Kotwali Gangnahar, Roorkee, District Haridwar, has sought his release on bail.