AMIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Counter affidavit filed on behalf of the State is taken on record. Misc. application stands disposed of.

(2.) Heard learned counsel for the parties.

(3.) This is first bail application moved on behalf of the applicant seeking regular bail in connection with Case Crime No. 860 of 2018 for the offence punishable under Sec. 147, 148, 149, 323, 342, 504 and 307 of I.P.C. registered at P.S. Kotwali Laksar, District Haridwar.