PINTU 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 the First Information Report No.692 of 2021, registered with Police Station Kotwali Manglour, District Haridwar for the offence under Sec. 302 read with Sec. 120-B of IPC.

(2.) The First Information Report was lodged by the informant Dr. Praveen Saalar. According to the FIR, at 11.10 hrs on 29/6/2021, one Vipin and one unknown person fired on the deceased, Ajay, due to which, he died. The First Information Report was registered at 15.43 hrs on 29/6/2021. After completion of the investigation, charge sheet is filed.

(3.) Heard Mr. Bharat Singh, learned counsel for the applicant, Mr. S.S. Adhikari, learned Deputy Advocate General for the State and Mr. Ajay Joshi, learned counsel for the informant.