LAWS(UTN)-2023-1-42

VARUN KUMAR Vs. STATE OF UTTARAKHAND

Decided On January 20, 2023
VARUN KUMAR Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicant Varun Kumar has sought anticipatory bail in FIR No.1167 of 2022, under Ss. 147, 149, 323, 341, 354, 504, 506 IPC, Police Station Laksar, District Haridwar. He has sought his release on anticipatory bail.

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

(3.) According to the FIR, on 4/12/2022, when the informant along with other staff members were travelling in a bus, two persons forcibly entered into the bus and thereafter, they called some other persons and attacked the occupants of the bus.