RAVINDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Ravindra Kumar is in judicial custody in FIR/Case Crime No.544 of 2021, under Ss. 302 IPC, Police Station Bhagwanpur, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, deceased Balesh was killed on 12/8/2021 at 09:00 by some unknown persons. His wife lodged the FIR.