JITENDRA SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jitendra Singh Rawat @ Jitti has sought his release on bail in connection with Case Crime No.37 of 2019 (S.T. No.211/2010) under Ss. 302, 201, 120-B and 34 IPC at P.S. Nehru Colony, District Dehradun.

(2.) This is the seventh bail application moved on behalf of the applicant. Except the second bail application, the remaining bail applications were not decided on merits.

(3.) In the present application, the applicant has taken the grounds that he is languishing in jail since 23/4/2010 i.e. for last more than nine years and there is no motive assigned to him in commission of crime.