AKRAM ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Fourth Bail Application. The First Bail Application was rejected on 23/7/2018. The Second Bail Application was rejected on 17/11/2021 and the Third Bail Application was withdrawn on 10/2/2023. The present bail application is being considered as more than one year has been elapsed since the second bail application of the applicant was rejected.

(2.) Present Bail Application has been filed for grant of regular bail in connection with Case Crime No. 133 of 2014 registered at Police Station Raipur, District Dehradun. Applicant is in judicial custody for the offence under Ss. 395, 396, 397 read with Sec. 34 and Sec. 412 of the Indian Penal Code, 1860.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. S.S. Adhikari, learned Deputy Advocate General with Ms. Shivangi Gangwar, learned Brief Holder for the State.