MANISH RAWAT S/O CHANDRA SINGH RAWAT R/O KUDIYAL BHAWAN BHAIRAV CHOWK DISTRICT UTTARKASHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT - Manish Rawat, who is in jail in connection with F.I.R. No. 03 of 2011, relating to offences punishable under section 363, 366 and 376 of I.P.C., police station Maneri, District Uttarkashi, has sought his release on bail.

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