JITENDRA KUMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE learned Government Advocate does not want to file any reply.

(2.) PARTIES submit that co-accused have been granted bail.

(3.) THE petition is allowed. The petitioner is directed to be released on bail on his executing a bail bond with one surety in the like amount to the satisfaction of the Chief Judicial Magistrate, Uttarkashi.