JAVED @ KALA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Mohd. Umar with Mr. Raj Kumar, Singh Advocates 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 Case Crime No. 58 of 2016, which has been registered under Sections 363/370(4)/34 of IPC at Police Station - Peeran Kaliyar, District Haridwar.

(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 15.07.2016.