ISHTKHAR S/O ILIYAS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SHRI Manish Arora, Advocate, present for the applicant.

(2.) SHRI S.S. Adhikari, A.G.A., present for the State.

(3.) APPLICANT -Ishtkhar, who is in jail in connection with crime No. 253 of 2010, relating to offence punishable under Section 307 IPC, P.S. Bhagwanpur, District Haridwar, has sought his release on bail.