RAIS KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rais Khan, who is in judicial custody in Case Crime/ FIR No.216 of 2022, under Ss. 302, 120B and 34 of IPC, registered at Police Station Cantt. District Dehradun, has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the instant crime; that, no specific role has been assigned to the present applicant; that, there is no direct evidence against the applicant; that, the case of the present application is only based on the circumstantial evidence and his role is different from those co-accused, whose bail applications have also been dismissed as withdrawn.