SUMER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT Sumer Singh, who is in jail in connection with FIR No. 623 of 2013, relating to offence punishable under Section 386 of IPC, Police Station - Kashipur, District Udham Singh Nagar, has sought his release on bail.

(2.) HEARD learned counsel for the parties, perused the material on record and considered the grounds taken up in the bail application.

(3.) LEARNED counsel for the complainant stated that the matter has been settled amicably outside the Court. Such a fact is also mentioned in the affidavit of Sugandh Kumar Singh, which has been filed along with Urgency Application. Applicant is in jail since 04.01.2004 and he has no previous criminal history.