MONISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Monish is in judicial custody in Case Crime No.839 of 2021, under Ss. 302, 201 and 120-B of IPC, Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.

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

(3.) It is argued by the learned counsel for the applicant that the co-accused, having similar role, has already been granted bail.