PANKAJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Pankaj Kumar seeks in Case Crime No.230 of 2023, under Ss. 307, 324, 354 D, 452, 506 IPC, Thana-Kotdwar, District Pauri Garhwal. He has sought short term bail on the ground of his examination.

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

(3.) After arguing, learned counsel for the applicant would submit that the bail application may be treated as a short term bail.