VIKASH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Vikash Kumar, who is in jail in connection with Crime No. 662C of 2002 (Criminal Case No. 12/2010), relating to offences punishable under Section 420, 468, 471 IPC, Police Station Kotwali Almora, District Almora, has sought his release on bail.

(2.) Heard learned Counsel for the parties and perused the papers on record.

(3.) Learned Counsel for the applicant submitted that co-accused Praveen Kumar, with similar role, has already been directed to be released on bail by this Court vide order dated 9.11.2010.