BASHIR AHMAD WAGAY Vs. STATE

JUDGEMENT

(1.) Petitioner herein is facing trial before the court of learned Principal Sessions Judge, Kulgam in a case registered under FIR No. 60/2017 by Police Station, D. H. Pora for commission of offence under Section 376 RPC. During the pendency of trial, an application came to be presented before the learned trial court by him for being admitting him to bail, which however, stands rejected vide trial court order dated 10.07.2018.

(2.) The learned trial court, while rejecting the said bail application has observed: -

(3.) Aggrieved of the rejection of said bail petition in terms of the trial court order dated 10.07.2018, the petitioner herein has approached this Court for grant of bail. The grounds projected in the instant Bail Application for same are that;