RAVI VAS Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned A.G.A.

(2.) Applicant-accused was not named in the F.I.R. which was lodged on 27.10.2001, His name was brought to light after about 70 days when an information in writing was given on 18.1.2002. There is no direct evidence.

(3.) In my opinion, it is a fit case for bail.