KUNWARPAL KASHYAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Kunwarpal Kashyap, who is in judicial custody in Case Crime/FIR No.0072 of 2022, under Sec. 307 of IPC and u/s 25(1B)(b) of the Arms Act, Police Station Sitarganj, 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 alleged incident took place on 19/2/2022; that the applicant/accused has been falsely implicated in the case; that, there is no independent witness of the alleged incident; that, the applicant/accused is languishing in jail since 22/2/2022; that, there is no chance of absconding, therefore, the applicant may be released on bail.