AMIT KASHYAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No. 1149 of 2022, registered at police station Bhagwanpur, District Haridwar.

(2.) Applicant is in judicial custody under Ss. 396, 412 and Sec. 120B of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that on 9/12/2022, informant- Mayank Kumar was going by e-rickshaw along with one Prabhakar Behra after withdrawing money from SBI Branch, Roorkee. Some unknown persons stabbed him and Prabhakar Behra and looted his money. One Prabhakar Behra died during the investigation. During the investigation, Rs.60,000.00 was recovered from the possession of the applicant. At the conclusion of the investigation, charge-sheet was filed.