USMAN S/O JABBAD R/O KAMELPUR IKBALPURP.S. KOTWALI GANGNAHAR DISTRICT HARDWAR AT PRESENT OLD TEHSIL FARUKH ENCLAVE, P.S. KOTWALI, GANGNAHAR DISTRICT HARDWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT - Usman, who is in jail in connection with Crime No. 466 of 2010, relating to offences punishable under section 147, 148, 149 and 302/34 of I.P.C., police station Kotwali Roorkee, District Hardwar, has sought his release on bail.

(3.) HAVING heard learned counsel for the parties and after going through the affidavits, counter affidavits and rejoinder affidavits, without expressing any opinions as to final merits of the case, this court is of the view, that applicant deserves bail.