HARISH BABU Vs. C.B.I. DEHRADOON

JUDGEMENT

(1.) Heard learned counsel for the accused-appellant and learned AGA for the State.

(2.) By means of this application, the applicant No. 2, Happu who has been convicted in Special Case no. 18/2011 (Old Case No. 21/2004, C.B.I, vs. Ram Hari Sharma and others) in RC No. 007200350009, under Sections 120B, 420, 467, 468 and 471 I.P.C., PS. C.B.I. Dehradun, district-Ghaziabad, is seeking short term bail.

(3.) Learned counsel for the applicant-appellant submitted that applicant-appellant does not apprehend danger to his life from any quarter.