IQBAL Vs. STATE

JUDGEMENT

(1.) ADMIT the appeal. This is the bail application No. 128/2008 moved on behalf of the appellant/applicant who has filed Criminal Appeal No. 17/2004 against the judgment and order dated 6. 12. 2003 passed by learned Additional Sessions Judge/iv F. T. C. , Haridwar in Sessions Trial No. 312/2001 and 313/2001. Heard.

(2.) HAVING considered the submissions of the learned counsel for the appellant/applicant, learned counsel for the complainant and learned Additional Government Advocate, we are not inclined to allow the bail application. Without expressing any opinion about the final merits of the appeal, the application is rejected.

(3.) REGISTRY is directed to prepare the paper book on priority basis, as the accused/appellant Iqbal is in jail.