KUNDAN KOLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Kundan Koli, who is in judicial custody in FIR No. 164 of 2022, under Ss. 307, 504 IPC and under Ss. 4/25 Arms Act, Police Station Rudrapur, District Udham Singh Nagar, 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/accused is in judicial custody since 13/3/2022; injured has already been relieved from the hospital; charge sheet has already been filed; and charges have been framed; so no purpose would be served by keeping the applicant in jail during trial which is likely to take considerable time.