SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Sonu is in judicial custody in Case Crime No.330 of 2023, under Ss. 380, 411, 457 and 34 IPC, Police Station- Sahaspur, District- Dehradun. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail.