KAMLESH VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Harshpal Sekhon, learned counsel for the applicant, Mr. Kuldeep Singh, learned Brief Holder for the State and perused the record.

(2.) The applicant is in jail being implicated in F.I.R. No. 529 of 2014, which has been registered under Sections 379 and 411 of I.P.C., Police Station Rudrapur, District Udham Singh Nagar.

(3.) The applicant is in jail since 10.11.2014. Considering the overall facts and circumstances of the case as well as on the basis of the evidence available on records, the applicant has been able to make out a case for bail.