TASLEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. B.S. Bhandari, Advocate for the applicant and Ms. Mamta Joshi, Brief Holder for the State of Uttarakhand.

(2.) This is the second bail application seeking regular bail in Case Crime No.45 of 2016, which though was earlier registered under Sections 384/394/120B/411 of Penal Code at Police Station Vikas Nagar, District Dehradun, however, the charge-sheet has been filed under Sections 384/395/412 of IPC.

(3.) The first bail application of the applicant was rejected by this Court vide order dated 14.06.2016.