DHARAMPAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THE applicant has applied for bail in case crime No. 75 of 2002 under Sections 366, 368 and 420 of I.PC. registered at P S. Zabhrera, District Haridwar.

(2.) HEARD Sri Pawan Kumar learned counsel for the applicant, learned A.G.A. and perused the record.

(3.) THE applicant is in jail since 17.1.2005 and learned A.G.A. could not produce any criminal history of the applicant before me.