LAWS(UTN)-2022-12-49

KARTIK Vs. STATE OF UTTARAKHAND

Decided On December 23, 2022
KARTIK Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Kartik is in judicial custody in FIR No. 1093 of 2022 under Ss. 147, 148, 149, 307, 336, 352 IPC, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that the co-accused Harsh Chauhan and Rishi Parihar, who were arrested from the spot and from whom some firearms were allegedly recovered have already been granted bail by the Sessions Court. It is also argued that the co-accused Anshul Yadav, whose role is similar to that of the applicant has also been granted bail by the Sessions Court.