MOHD. AARIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Mohd. Aarif, who is in jail in connection in connection with F.I.R. No.72/2021 relating to offence punishable under Ss. 307, 504 and 506 of IPC and Sec. 3/25 of Arms Act, P.S. Pulbhatta, 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 F.I.R. was registered on 25/5/2021; that, charges were framed on 3/12/2021 but no evidence has been recorded in the trial court till date. He would further submit that the applicant is languishing in jail since 27/5/2021; that, charge sheet has been filed and there is no possibility of tampering with the evidence or influencing the witnesses by the applicant/accused; and that, the trial is likely to take considerable time.