LAWS(UTN)-2012-2-56

RAMESH @ SATTAL S/O LATE LAL CHAND R/O SAINIK COLONY BALMIKI BASTI P.S KOTWALI GANGNAHAR ROORKEE, DISTRICT HARDWAR Vs. STATE OF UTTARAKHAND

Decided On February 29, 2012
Ramesh @ Sattal S/O Late Lal Chand R/O Sainik Colony Balmiki Basti P.S Kotwali Gangnahar Roorkee, District Hardwar Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT - Ramesh @ Sattal, who is in jail in connection with Crime No. 248 of 2011, relating to offence punishable under section 364 of I.P.C., Police Station Kotwali Gangnahar Rookee, District Hardwar, has sought his release on bail.

(3.) IN the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view that the applicant deserves bail.