PRAVEEN KUMAR KARNWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) APPLICANT Praveen Kumar Karnwal, who is in jail in connection with Crime No. 09 of 2011, relating to offence punishable under Section 7/13 (1) (d) read with Section 13 (2) of Prevention of Corruption Act, 2 1988, Police Station Vigilance Sector Dehradun, District Dehradun, has sought his release on bail.

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