HAMIDANS/O MUMTYAZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. D.K.Sharma, Advocate, present for the applicant.

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

(3.) Applicant Hamidan, who is in jail in connection with F.I.R. No. 79 of 2011, relating to offences punishable under section 363, 366 I.P.C, police station Gadarpur, District Udham Singh Nagar, has sought her release on bail.