DEEPAK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Deepak, Avneesh, Sandeep and Pradeep are in judicial custody in FIR No.323 of 2023, under Ss. 307, 323, 504, 506 and 34 IPC, Police Station- Kotwali Laksar, District- Haridwar. They have sought their release on bail.

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

(3.) According to the FIR, on 13/4/2023, at 2:00 PM, due to previous enmity, the applicants did marpeet with the informant, abused him and threatened him to life. Thereafter, they threw him in the boiling sugarcane juice, due to which, he sustained burn injuries.