LAWS(UTN)-2023-7-54

SAGAR Vs. STATE OF UTTARAKHAND

Decided On July 18, 2023
SAGAR Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Sagar is in judicial custody in Case Crime/FIR No. 345 of 2022, under Ss. 307, 323, 326, 504 read with 34 IPC, Police Station Patel Nagar, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, on 21/5/2022, the applicant and the co-accused attacked the injured Asif and Danish. In fact, a knife was stabbed on the back of Asif, which was removed after operation.