LAWS(UTN)-2012-3-93

PRADEEP SINGH S/O. JASWANT SINGH R/O. VILLAGE PEGA P.S. KASHIPUR, DISTRICT UDHAM SINGH NAGAR Vs. STATE OF UTTARAKHAND

Decided On March 22, 2012
Pradeep Singh S/O. Jaswant Singh R/O. Village Pega P.S. Kashipur, District Udham Singh Nagar Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) MR . D.C.S. Rawat, Advocate, present for the applicant. Mr. M.A. Khan, Brief Holder, present for the State.

(2.) A counter affidavit has been filed on behalf of the State. Same be taken on record.

(3.) APPLICANT Pradeep Singh, who is in jail in connection with F.I.R. No. 541 of 2011, relating to offences punishable under Section 304B and 201 I.P.C., Police Station - Kotwali Kashipur, District Udham Singh Nagar, has sought his release on bail.