MANOJ S/O BHAWANJAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT -Manoj, who is in jail in connection with crime No. 230 of 2010, relating to offence punishable under Section 377 IPC, Police Station Rudrapur, District Udham Singh Nagar, 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.