KISHAN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mohd. Safdar, Advocate for the applicant and Ms. Shivali Joshi, Brief Holder for the State of Uttarakhand.

(2.) The applicant is in jail having been implicated in Case Crime No.616 of 2017, which has been registered under Sections 457/381/411 of IPC, at Police Station Kotwali Haridwar, District- Haridwar.

(3.) Applicant is in jail since 31.07.2017. According to the learned counsel for the applicant, the applicant has been arrested on the basis of the statement of the co-accused. The applicant has no criminal history. Chargesheet in this case has already been filed. Nothing has been stated in the counter affidavit which suggests that after his release on bail, the applicant may hamper the ongoing trial.