TASLEEM @ KALUWA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Abhishek Verma, Advocate for the applicant and Mr. D.K. Sharma, Additional Advocate General assisted by Ms. Mamta Joshi, Brief Holder for the State of Uttarakhand.

(2.) The applicant is in jail having been implicated in FIR No. 146 of 2015, which has been registered under Sections 392/411 of IPC at Police Station I.T.I. Kashipur, 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 202016.