SARFARAJ AHMAD; USMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the bail applications arise out the same incident, therefore, they are being decided together for the sake of brevity and convenience.

(2.) Applicants namely Sarfaraj and Usman who are in jail in connection with FIR No.160 of 2015, relating to offences punishable under Sections 302 and 120B of IPC, at Police Station Kunda, District Udham Singh Nagar, have sought their release on bail.

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