KUL BAHADUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) COUNTER affidavit and rejoinder affidavit have been filed. Heard the learned counsel for the parties. Looking to the facts and circumstances of the case and the allegations against the accused-petitioner, I find that it is a fit case where the petitioner should be released on bail.

(2.) THE bail application, accordingly, 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, Dehradun.