RAJENDRA SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mrs. Nishat Intezar, Advocate, present for the applicant.

(2.) Mr. B.S. Parihar, Brief Holder, present for the State. Heard.

(3.) Applicant Rajendra Singh Bisht , who is in jail in connection with F.I.R. No. 04 of 2009, relating to offences punishable under section 498A and 304B of I.P.C., Patti Patwari Padli (Koshiya Kutoli), Police Station Betalghat, District Nainital, has sought his release on bail.