MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Manoj Kumar, who is in jail in connection with Case Crime No. 322 of 2007, relating to offences punishable under Sections 420, 467, 468, 471, 380, 201 and 120B of IPC, Police Station-Gang Nahar, District Haridwar, has sought his release on bail.

(2.) Heard learned counsel for the parties, perused the materials on record and gone through the grounds taken up in the bail application.

(3.) First bail application of the accused-applicant was dismissed on merits by this Court on 01.12.2012. Second bail application was also dismissed by this Court on merits vide order dated 19.06.2013.