PANWA @ PAWAN, S/O. RISHAL AND ORS. ALL R/O. VILLAGE FULGARH, P.S. PATHRI DISTRICT HARDWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Sanjeev Singh, Advocate, present for the applicants. Mr. B.S. Parihar, Brief Holder, present for the State.

(2.) APPLICANTS - Panwa @ Pawan, Tejpal, Veer Singh, Subhash, Satish and Israt who are in jail in connection with crime no. 09 of 2012, relating to offences punishable under section 147, 148, 149, 308, 323, 325, 447, 504, 506 IPC, Police Station Pathri, District Hardwar, have sought their release on bail.

(3.) LEARNED counsel for the applicants submitted that there are cross FIRs of the incident. It is further submitted that there are injuries on both the sides. It is further pleaded that there is no specific role assigned to the applicants.