RAJESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Singh Azad, Advocate for the applicant, Mr. Pankaj Joshi, Brief Holder for the State and Mr. Vivek Shukla, Advocate for the complainant.

(2.) This is first bail application of the applicant before this Court, who is an accused in Case Crime No. 403 of 2015 under Sections 304-B, 120-B, 109, 302 read with 34 of IPC, registered at P.S. Laksar, District Haridwar.

(3.) The applicant is in jail since 20.02.2018 and the co-accused such as the mother, the uncle and other relatives of the applicant have already been granted bail.