NAWAJ KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Nawaj Khan is in judicial custody in FIR No.410 of 2022, under Ss. 323, 504, 506 and 307 IPC, Police Station Kotwali Dehradun, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, on 17/8/2022, in the evening, the applicant along with co-accused abused the victim, Salman, and started assaulting him. A screwdriver was inflicted on the neck of the victim, Salman, which entered near the neck and reached outside the mouth penetrating the whole inner walls.