VINAY VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Vinay Verma alias Bantu is in judicial custody in FIR No.625 of 2020 dtd. 13/10/2020, under Ss. 302, 120-B IPC and Ss. 3/25 of the Arms Act, 1959, Police Station Rudrapur, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) It is submitted that the co-accused having similar role have already been granted bail.