MAHTAB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Mahtab, who is in jail in connection with Case Crime No. 83 of 2015, relating to offences punishable under Sections 147, 302, 34 of I.P.C., registered at Police Station Piran Kaliyar, District Haridwar, has sought his release on bail.

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

(3.) As many as five persons are named in the first information report. Present applicant is not named in the FIR.