RAJENDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rajender Singh is in judicial custody in FIR No.121 of 2017, under Ss. 147, 148, 149, 307, 332, 333, 353 IPC and Sec. 7 of the Criminal Law Amendment Act, 1967, Police Station- Bajpur, District-Udham Singh Nagar. He has sought his release on bail.

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

(3.) It is argued by learned counsel for the applicant that co-accused, having similar role, have already been granted bail.