RUPA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973, for grant of regular bail in connection with FIR No.24 of 2021, registered with Police Station Rani Pokhri, District Dehradun for the offence under Ss. 307, 323, 325, 504, 506 read with Sec. 34 of the IPC.

(2.) Heard Mr. Vaibhav Singh Chauhan, the learned counsel appearing for the applicant, Mr. Pratiroop Pandey, the learned AGA for the State and Mr. Aditya Singh, the learned counsel for the victim.

(3.) According to the First Information Report, on 2/6/2021 the present applicant along with the co-accused persons assaulted the injured persons.