MOHAN JATAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Mohan Jatav is in judicial custody in Case Crime No. 07 of 2023, under Ss. 379, 411, 34 of IPC, Police Station Muni-ki-Reti, District Tehri Garhwal.

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

(3.) It is argued that the applicant is in custody since 23/1/2023. The applicant has no previous criminal history.