SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Bail application no.454 of 2017 was filed on behalf of Sonu S/o Banarasi in connection with F.I.R No. 165 of 2016, under Section 302 of I.P.C, registered at Police Station Prem Nagar, District Dehradun.

(2.) The first bail application no. 454 of 2017 was filed by the pairokar (real brother Monu Kumar) on behalf of accused applicant Sonu through Mr. Lalit Sharma and Mr. Sanjay Bhatt, Advocates.

(3.) In Bail application no. 454 of 2017, counter affidavit was filed by the State. When counter affidavit was received by the counsel for the applicant, he did not file any rejoinder affidavit. Subsequently, during the pendency of first bail application no. 454 of 2017, another bail application no. 978 of 2017 was filed on behalf of the applicant Sonu through his pairokar/his father in the same case crime through Mohd. Safdar, Advocate.