SADDAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Saddam, Mohseen and Haseen seek anticipatory bail in Case Crime No.0181 of 2016, under Ss. 147, 148, 149, 504, 506, 452 and 436 IPC, Police Station Manglaur, District Haridwar.

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

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