TRIBHUVAN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in connection with the First Information Report No.339 of 2022, registered at Police Station Khatima, District Udham Singh Nagar. Applicant is in judicial custody for the offence under Ss. 323, 324, 307, 504, 506 of the Indian Penal Code, 1860 and Sec. 4 read with Sec. 25 of the Arms Act, 1959.

(2.) Heard Mr. Deep Prakash Bhatt, learned counsel for applicant and Mrs. Manisha Rana Singh, learned A.G.A. assisted by Mrs. Shewali Joshi, learned Brief Holder for State.

(3.) Mr. Deep Prakash Bhatt, Advocate, has submitted that Anwar (PW2), the informant of the First Information Report, and, the injured Mohd. Shadab (PW2) have not supported the case of the prosecution. They turned hostile. Applicant is a permanent resident of District Udham Singh Nagar. He is in custody since 15/12/2022 and he has no criminal history.