AAS MOHAMMAD @ ASHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. H.C. Pathak and Mr. B.D. Pande, learned counsels for the applicant, Mr. S.S. Adhikari, learned Brief Holder for the State and perused the record.

(2.) The applicant is in jail being implicated in Case Crime No. 5 of 2015, which has been registered under Sections 392 and 411 of I.P.C., Police Station Jhabrera, District Haridwar.

(3.) The prosecution shows two cases against the present applicant. Out of these two cases, the applicant has already been released on bail by this Court vide order dated 17.07.2015. The applicant is jail since 26.04.2015.