FAHAEEM; ARSHAD Vs. STATE OF UTTARAKHAND; WAKAR

JUDGEMENT

(1.) Since, the aforesaid bail applications arose out of the same crime number, therefore, they are being disposed of by this common order for the sake of brevity and convenience.

(2.) Applicants Fahaeem, Wakar and Arshad, who are in jail in connection with Case Crime No. 206 of 2016, in respect of offences punishable under Sections 147, 148, 149, 307, 323, 324, 452, 504 & 506 IPC and Section 30 Arms Act, relating to Police Station Kotwali Civil Lines Roorkee, District Haridwar have sought their release on bail.

(3.) Heard learned counsel for the parties, perused the documents brought on record and considered the grounds taken up in the bail application.