SUDESH KUMAR Vs. UT OF J & K

JUDGEMENT

(1.) The petitioner in the present bail application is seeking bail in anticipation of his arrest in FIR bearing No. 10/2021 registered by the Police Station Kana Chak, Jammu under Ss. 382/34 IPC. It is stated that petitioner had earlier filed application for grant of bail before the Court of learned 1st Additional Sessions Judge, Jammu which came to be dismissed by the said Court after considering the report filed by the respondent. It is contended that the name of the petitioner does not figure in the FIR and the only allegation against the petitioner is that the mobile number allegedly used by the accused belongs to the petitioner.

(2.) Notice.

(3.) List on 3/11/2021.