FARID S/O KALUA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT - Farid, who is in jail in connection with Crime/F.I.R. No. 263 of 2011 relating to offences punishable under Section 394 and 411 of I.P.C., police 2 station Kashipur, District Udham Singh Nagar, has sought his release on bail.

(3.) HAVING considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to final merits of the case, this Court is of the view that it is not a fit case for bail. The bail application is rejected.