LAWS(UTN)-2018-2-21

SANJEEV ALIAS KALE Vs. STATE OF UTTARAKHAND

Decided On February 06, 2018
Sanjeev Alias Kale Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Mr. Mohd. Azim, Advocate for the applicant.

(2.) Mr. G.S. Sandhu, Govt. Advocate assisted by Mr. K.S. Rawal, Brief Holder for the respondent State.

(3.) Applicant Sanjeev @ Kale seeks bail in connection with FIR no. 90 of 2017 (criminal case no. 3362 of 2017), under Sections 395, 397, 412, 342 and 34 IPC, registered at Police Station, I.T.I. Kashipur, District Udham Singh Nagar.