AJEET 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 Manglaur, Roorkee, District Haridwar for the offence under Sec. 302 read with Sec. 120-B of the Indian Penal Code (in short, "IPC").

(2.) Facts, to the limited extent necessary, are that the informant Dr. Praveen Saalar lodged an FIR alleging therein that at around 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 has been filed.

(3.) Heard Mrs. Pushpa Joshi, the learned Senior Advocate assisted by Ms. Chetna Latwal, the learned counsel for the applicant, Mr. S.S. Adhikari, the learned Deputy Advocate General for the State and Mr. Ajay Joshi, the learned counsel for the informant.