SHIV PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these bail applications arise from the same FIR, they are being decided by this common order.

(2.) Applicants-Shiv Pal, Arjun and Rahul are in judicial custody in FIR/Case Crime No. 826 of 2020, under Ss. 302, 307, 504, 506 and 34 IPC, Police Station Kotwali Laksar, District Haridwar. They have sought their release on bail.

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