RAM CHANDER Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) It is the submission of learned counsel for the petitioner that in those cases which have been shown in the gang-chart, the petitioner has been granted bail and the present first information report has been lodged after the applicant was granted bail by the learned Sessions Judge.