BALVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant ' Balvinder Singh, who is in judicial custody in FIR No. 181 of 2022, under Ss. 147, 186, 225, 332, 323, 353, 504 and 506 of I.P.C., Police Station Kelakhera, District ' Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the applicant would submit that the accused - applicant is in jail since 14/12/2022. He would further submit that though charge-sheet has been filed, but the charges have not been framed, therefore, the trial is likely to take considerable time. Therefore, in such circumstances, no purpose would be solved by keeping the applicant behind the bars.