MOHAMMAD YOUSUF GANAIE Vs. STATE OF J&K

JUDGEMENT

(1.) The appellant has moved this application for grant of interim bail for four months in his favour. In the application, it is contended that because of lockdown in Kashmir Valley, the family of the appellant-convict is suffering economically. It is averred that the appellant is the only bread earner of his family and he has to arrange finance for treatment of his wife and he has also to arrange betrothal of his daughter, who has now turned 30 years.

(2.) Apart from above contentions, the appellant has raised certain issues touching the merits of the main appeal.

(3.) We have heard learned counsel for the parties and perused the record of the case.