LAWS(UTN)-2022-11-28

RAZA CHAUDHARY Vs. STATE OF UTTARAKHAND

Decided On November 18, 2022
Raza Chaudhary Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Raza Chaudhary is in judicial custody in FIR No.222 of 2022, under Ss. 420, 272, 273, 482, 483, 120-B IPC and Ss. 63 and 65 of the Copyright Act, 1957, Police Station Kunda, District-Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, on 30/8/2022, when a premises was raided, chewing tobacco, jarda, wrappers, gutka masala, etc. were recovered. The persons apprehended at the spot had revealed that it is the applicant, who is the owner of the premises.