AVDESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Learned Counsel for the applicant submitted that co-accused Dharmesh Kumar and Rita Phokaria, with similar role, have already been granted bail by the Sessions Court.

(3.) Having considered the submissions of learned Counsel for the parties, after going through the papers on record, and without expressing any opinion as to final merits of the case, this Court is of the view that applicant deserves bail.