RAJARAM S/O RAM BHAROSE R/O BYE PASS COLONY WARD NO. 11, SITARGANJ DISTRICT UDHAM SINGH NAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT - Rajaram, who is in jail in connection with crime/FIR no. 90 of 2011, relating to offences punishable under section 376, 511 IPC, Police Station Sitarganj, District

(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.