MEHARBAN, S/O SHRI WAHID R/O VILLAGE DHARMAWALA POLICE STATION SAHASPUR DISTRICT DEHRADUN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT -Meharban who is in jail in connection with crime no. 130 of 2011, relating to offence punishable under section 302 IPC, Police Station Sahaspur, District Dehradun, has sought his release on bail.

(2.) HEARD learned counsel for the parties.

(3.) IN the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.