MANOJ KUMAR GANGWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Manoj Kumar Gangwar is in custody in F.I.R. No. 377 of 2018 under Sections 394 and 120-B of I.P.C. at Police Station-Kichha, District Udham Singh Nagar. The applicant has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the records.

(3.) According to the F.I.R., on 28.11.2018, when informant was on his scooty going to his house, 2-3 unknown motorcycle-borne assailants way laid him and, at gun-point, looted Rs. 4.00 lakhs from him.