AMAN SINGH MALIK Vs. STATE

JUDGEMENT

(1.) BAIL Application no. 107/08

(2.) HEARD Sri S. K. Agarwal, learned Senior Advocate assisted by Sri S. S. Bhandari, learned counsel for the applicant/revisionist, Sri Nandan Arya, learned Addl. Govt. Advocate for the State and Sri Lok Pal Singh, learned counsel for respondent no. 2.

(3.) I have also gone through the judgment and order dated 07. 02. 2008 passed by the learned District and Sessions Judge, Haridwar in Criminal Appeal no. 60 of 2007 Aman Singh Malik vs. State of Uttarakhand and another and that of the judgment and order dated 02. 08. 2007 passed by the learned II Special Judicial Magistrate, Haridwar in criminal case no. 664 of 2007 Jagdish Prasad Chauhan vs. Aman Singh Malik. Admit the revision. 3. Also heard on the bail application of the revisionist/accused.