R.A. Misra, J. - (1.) Heard learned Counsel for the parties.
(2.) The evidence against the applicant is only that of identification. He has been identified on the 28th June 1985 and this identification was held on the 29th August 1985. Considered the observations made in : 1982 3 SCC 368.
(3.) Let the applicant Dhan Singh alias Bholu involved in Case Crime No. 250 of 1985 Under Ss. 395/397/412 IPC P.S. Kashipur district Nainital be released on bail subject to his executing a personal bond with two sureties in the like amount to the satisfaction of Addl. C.J.M. Kahsipur, Nainital.;