SAKIB JAVED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sakib Javed, who is in judicial custody in Case Crime No. 670 of 2022, under Ss. 147, 148, 149, 427, 307, 325, 326, 341, 504, 506 IPC, Police Station Patel Nagar, District Dehradun, has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that the applicant/accused has been falsely implicated in the case; there is no evidence against him during the investigation and till date; charge sheet has already been filed and; applicant is languishing in jail since 19/10/2022.