LAWS(UTN)-2022-12-14

RAJESH GANGWAR Vs. STATE OF UTTARAKHAND

Decided On December 01, 2022
Rajesh Gangwar Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Counter affidavit, is taken on record. Misc. Application (IA) No.1 of 2022, stands disposed of accordingly.

(2.) Applicant Rajesh Gangwar is in judicial custody in FIR No.625 of 2020, under Ss. 302, 120-B IPC, Police Station Rudrapur, District Udham Singh Nagar. He has sought his release on bail.

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