RAJDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Lalit Sharma, 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 FIR No. 54 of 2015, which has been registered under Sections 302/201/394/411 & 120B of IPC at Police Station Pulbhatta, District Udham Singh Nagar.

(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 28.02016.