BHIMSEN S/O. RAMGULAM, RESIDENT OF VILALGE BHUWRA NAGAR PANCHAYAT MASWASI, POLICE STATION SWAR, DISTRICT RAMPUR, U.P. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Abhishek Verma, Advocate, present for the applicant. Mr. M.A. Khan, Brief Holder, present for the State.

(2.) HEARD .

(3.) IT is a case of circumstantial evidence. Applicant is not named in the First Information Report. Co -accused Puroshottam Chauhan, Baldev Singh Danu and Dharamveer with similar role have already been directed to be released on bail. It is further submitted that merely on the statement of the co -accused, applicant cannot be held guilty.