SATYA KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Satya Kumar Sharma, who is in judicial custody in Case Crime No. 387 of 2022, under Ss. 406, 420, 506 IPC, Police Station SIDCUL, District Haridwar, has sought his release on bail.

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

(3.) A Coordinate Bench of this Court, vide order dtd. 10/1/2023, had directed the State to file objections to the bail application and, in the meantime, interim bail was granted to the applicant.