MOHIT PANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 149 of 2023, under Ss. 147, 148, 307, 323, 354, 452, 504, 506, 120B IPC, Police Station Sahaspur, 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, there was a dispute on 5/6/2023 at about 3:30 PM, when the applicant and the co-accused forcibly entered into the house of the informant and started abusing and molested the female members of family and started beating them up. The brother and uncle of the informant were also assaulted. The FIR records that thereafter, the applicant alongwith co-accused boarded a Bulero vehicle and run over Gulfam on his legs twice. Due to which, he sustained injuries.