JAGJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the bail applications arise from the same FIR, they are heard together and are being decided by this common order.

(2.) Applicant Jagjeet Singh, Jugraj Singh and Arshdeep are in judicial custody in Case Crime No.326 of 2022, under Ss. 392, 411 and 34 IPC, Police Station Kashipur, District Udham Singh Nagar. They have sought their release on bail.

(3.) Heard learned counsel for the applicant and perused the record.