SAJID, S/O. BASHEER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT -Sajid, who is in jail in connection with crime No. 232 of 2010, relating to offences punishable under Section 147, 302, 342, 201/34, 120B Indian Penal Code, Police Station Laksar, District Haridwar, 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.