PRAVEEN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No. 132 of 2017, registered at police station Doiwala, District Dehradun.

(2.) Applicant is in judicial custody for the offence under Ss. 302, 307, 379 and Sec. 411 of the Indian Penal Code, 1860.

(3.) The First Bail Application (Bail Application No.1528 of 2017) was rejected on 26/6/2019.