AIZAD @ AIJAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Raj Kumar Singh, Advocate for the applicant and Mr. B.M. Pingal, Brief Holder, for the State of Uttarakhand.

(2.) The applicant is in jail having been implicated in Case Crime No. 160 of 2015, which has been registered under Sections 394/411 of IPC at Police Station-Vikasnagar, District-Dehradun.

(3.) This is the second bail application of the applicant. The first bail application of the applicant was rejected by this Court vide order dated 01.06.2016.