VIRENDRA PRATAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Virendra Pratap @ Bobby is in judicial custody in Case Crime No. 130 of 2021, under Ss. 120-B, 420, 467, 468, 471 I.P.C., Police Station Mukhani, District Nainital.

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

(3.) The applicant has sought short term bail on the ground of illness.