VINEET Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Third Bail Application. First Bail Application (No. 584 of 2018) was rejected on 29/8/2020 and the Second Bail Application (No. 07 of 2021) was rejected on 8/11/2021 by this Court.

(2.) Applicant is in judicial custody in connection with the First Information Report No. 568 of 2017, registered at Police Station Rudrapur, District Udham Singh Nagar for the offence punishable under Sec. 302 of the Indian Penal Code, 1860.

(3.) Heard Mr. Vikas Anand, learned counsel for the applicant, Mr. S.S. Adhikari, learned Deputy Advocate General for the State and Mr. Lalit Sharma, learned counsel for the victim.