MANISH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.59 of 2024, under Ss. 34, 147, 148, 149, 324, 307, 412, 397, 427, 504 and 506 IPC, Police Station Sitarganj, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) It is argued that co-accused having similar role has already been granted bail.