SULEMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) LOOKING to the facts and circumstances of the case and the allegations against the accused-petitioners, I find that it is a fit case where the petitioners should be released on bail.

(3.) THE petition is allowed. The petitioners are directed to be released on bail on their executing a bail bond with one surety each in the like amount to the satisfaction of the Judicial Magistrate Incharge, Roorkee.