VIMAL KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicant seeks bail in connection with FIR no. 577 of 2010, under Sections 302, 201, 120 -B, 414, 364 -A/34 IPC, P.S. Kashipur, District Udham Singh Nagar.

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

(3.) THE second bail application of the present applicant was dismissed on merits by this Court, vide order dated 19.03.2012. The third bail application of the applicant was also dismissed, vide order dated 06.03.2013 holding that no new ground for bail was made out. The trial court was, however, directed to conclude the trial as expeditiously as possible keeping in mind that the applicant is in jail. It is a case of circumstantial evidence. It is a case of abduction and ransom in which the abducted person was killed. The bail application of co -accused Javed was also dismissed by this Court, vide order dated 01.01.2013. Subsequent thereto, the bail application of co -accused Javed was allowed by this Court, vide order dated 27.12.2013. [It is a new ground for entertaining present bail application of the applicant.] Another co -accused Akhil Agarwal was also granted bail by this Court on 30.08.2011.