ATAUR REHMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No. 991 of 2022, registered at police station Kotwali Laksar, District Haridwar.

(2.) Applicant is in judicial custody under Ss. 307, 332, 333, 336, 353, 420, 398, 120B of the Indian Penal Code, 1860 and Sec. 3 read with Sec. 25 of the Arms Act, 1959.

(3.) As per the First Information Report dtd. 16/10/2022, informant constable Surendra Sharma was present with another constable Pancham Prakash in the area of his police station. They received information that some unknown persons were roaming near Durga Mandir over bridge, Laksar. Three suspicious persons were seen at round 17:15 hrs on 16/10/2022. An attempt was made to interrogate them. One of them opened fire at them. Meanwhile, two unknown persons reached the spot. Constable Pancham Prakash had received gunshot injury on his leg in the said incident. All the said five persons managed to escape from the spot. The First Information Report was registered against the unknown persons.