PRAKASH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Prakash Singh, who is in judicial custody in FIR/Case Crime No.0031 of 2023, under Ss. 307, 452, 324, 504 of IPC, Police Station Berinaag, District Pithoragarh, has sought his release on bail.

(2.) This is the second bail application moved by the applicant/accused. First bail application was dismissed as withdrawn vide order dtd. 6/10/2023.

(3.) Heard learned counsel for the parties and perused the material available on file.