MUKARRAM ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Mukarram Ali is in judicial custody in FIR No.138 of 2022 dtd. 1/6/2022, under Ss. 420, 467, 468, 471, 120B and 506 of IPC, Police Station Rajpur, District Dehradun. He has sought his release on bail.

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

(3.) At the very outset, learned counsel for the applicant would submit that this bail application may be treated as short term bail application. He would submit that the applicant has already been granted short term bail in FIR No.10 of 2022, under Ss. 420, 120B, 504 and 506 IPC, Police Station Selakui, District Dehradun, but he could not be released because of his custody in the instant case.