LAWS(UTN)-2023-12-62

KANCHAN Vs. STATE OF UTTARAKHAND

Decided On December 26, 2023
KANCHAN Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicants Kanchan and Kamrej are in judicial custody in FIR No.260 of 2021, under Ss. 302 and 34 IPC, Police Station Vikasnagar, District- Dehradun. They have sought their release on bail.

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

(3.) According to the FIR, the deceased had left his house on 12/6/2021 at about 6:00-6:30 PM, but he did not return. His dead body was subsequently found.