KAMIL HASAN 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.770 of 2021, registered with Police Station Kotwali, Manglaur, District Haridwar for the offence under Ss. 307, 452, 323, 504, 506 and 427 of IPC.

(2.) According to the First Information Report dtd. 19/8/2021, the present applicant along with other co-accused persons assaulted the injured persons. The injured Feroz, brother of the informant Salman, had received injuries.

(3.) Heard Ms. Pushpa Joshi, learned Senior Advocate assisted by Mr. Mohd. Safdar, learned counsel for the applicant, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Gaurav Singh, learned counsel for the victim.