LAWS(UTN)-2023-8-30

AMIT KUMAR Vs. STATE OF UTTARAKHAND

Decided On August 01, 2023
AMIT KUMAR Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Since both the bail applications arise from the same FIR, they are being decided by this common order.

(2.) Applicants Amit Kumar, Hemant Kumar and Rohit Kumar are in judicial custody in FIR No.0336 of 2022, under Ss. 302, 304-B and 34 IPC, Police Station Kiccha, District- Udham Singh Nagar. They have sought their release on bail.

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