DIKSHANT SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Dikshant Saini is in judicial custody in FIR No.103 of 2023, under Ss. 457, 380, 398, 399, 400, 402, 427 and 511 IPC, Police Station Kankhal, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 26/3/2023, police arrested the applicant and the co-accused, when they were attempting to loot one ATM. One of the co-accused was outside the ATM. The applicant was inside the ATM. One country made pistol along with cartridges was also recovered from the applicant.