RAVI SRIVASTAVA ALIAS BHALLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Bail Application, filed under Sec. 439 of the Code of Criminal Procedure, 1973, for grant of regular bail in connection with the First Information Report No.372 of 2018, registered with Police Station Rudrapur, District Udham Singh Nagar for the offence under Ss. 307, 504, 506, 325 read with Sec. 34 of IPC and Sec. 4/25 of the Arms Act, 1959.

(2.) On 14/6/2021, the First Bail Application was dismissed as withdrawn.

(3.) Heard Mr. D.N. Sharma, learned counsel with Ms. Manju Bahuguna, learned counsel for the applicant and Ms. Shivangi Gangwar, learned Brief Holder for the State.