JHALAK KARKI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jhalak Karki, who is in judicial custody in FIR No.22 of 2022, under Ss. 302, 504 and 506 of IPC, Police Station Kotwali Almora, District Almora, 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 is innocent and has been falsely implicated in the instant crime; that, no specific role has been assigned to the applicant; that, the co-accused Laxman Karki has already been granted bail by this Court vide order dtd. 7/6/2023; that, the role of the present applicant/accused is lesser than the role of the co-accused, who has already been granted bail and the applicant/accused is also entitled to be released on bail on the basis of parity.