FEAEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.148 of 2019, registered at police station Rajpur, District Dehradun.

(2.) Present applicant is in judicial custody under Ss. 342, 395, 398, 412, 506, 420, 468, 471, 120B and Sec. 201 of the Indian Penal Code, 1860.

(3.) First Bail Application (No.236 of 2021) was rejected on 23/7/2021. The Second Bail Application (No.186 of 2021) was treated as the Short Term Bail Application and the applicant was granted short term bail for a period of twenty five days on 12/11/2021.