JAGPAL, S/O. BALCHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT - Jagpal, who is in jail in connection with crime No. 18/57 of 2011, relating to offences punishable under Section 364A, 506 Indian Penal Code, Police Station Pathri, District Haridwar, has sought his release on bail.

(2.) HEARD learned Counsel for the parties.

(3.) IN the above circumstances, Having gone through the statements of the victims recorded under Section 161 Code of Criminal Procedure, this Court is of the view that applicant deserves bail.