ISRAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Pawan Kumar, Sri K.C. Tiwari and Sunil Kumar learned Counsel for the applicant and learned A.G.A. for the State.

(2.) THE applicant-accused is on bail in all the criminal cases and having gone through the bail orders Annexures-2 to 7 there are reasons to believe that he has not committed the offences and that he will not indulge in similar activi­ties if released on bail. Considering these aspects he is admitted to bail.