MOHD. ALAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail in connection with Case Crime No.184 of 2023, registered at police station Sahaspur, District Dehradun.

(2.) Mrs. Manisha Rana Singh, A.G.A., has submitted that as per instruction, received from the Investigating Officer, present applicants are wanted in the offence under Ss. 147, 148, 153A, 295, 323, 324, 34, 120B, 427, 307 of the Indian Penal Code, 1860 and Sec. 7 of the Criminal Law (Amendment) Act, 1932.

(3.) As per the allegations of FIR, on 14/7/2023, one named co-accused and one thousand other persons broke the bikes of persons, in which, several persons were injured and the idol of Shiva was broken.