ANKUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Ankul is in judicial custody in FIR/Case Crime No.0583 of 2018, under Ss. 147, 148, 149, 323, 302, 307, 504, 506 IPC and Sec. 3(1)(r)(s) and 3(2)(V) of the Scheduled Caste and the Schedule Tribes (Prevention of Atrocities) Act, 1989, Police Station Manglore, District-Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is argued that all the co-accused having similar role already been granted bail.