STATE Vs. RAJENDRA SINGH

JUDGEMENT

(1.) THIS is bail application CRMA No. 129/08 moved by the applicant/respondent for bail. Heard.

(2.) IT is an appeal against the acquittal filed by the State against the respondent challenging the judgment and order dated 16. 11. 1990 passed by learned Additional Sessions Judge, Dehradun in S. T. No. 130 of 1988.

(3.) THE applicant/respondent appears to have been arrested after non-bailable warrants were issued against him by this Court when nobody represented the respondent (after the appeal received from Allahabad High Court ).