PAWAN PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the controversy involved in these two bail applications is same, therefore, for the sake of convenience, these applications are being disposed of this common order.

(2.) Applicants Pawan Lal and Rahul Ghanela, who are in judicial custody in FIR No.174 of 2021, under Ss. 302, 34 of IPC, Police Station Haldwani, District Nainital, have sought their release on bail.

(3.) Heard learned counsel for the parties and perused the material available on file.