RAHUL SORARI 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 First Information Report No.128 of 2023, registered at police station Haldwani, District Nainital.

(2.) Applicant is in judicial custody under Ss. 147, 148, 149, 323, 427, 506, 307, 364 and Sec. 34 of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that on 13/3/2023, the present applicant along with other co-accused persons surrounded the informant's son and his nephew with sticks and country made pistol, beat them, attempted to abduct them and damaged his son's motorcycle and a mobile phone. The charge-sheet has been filed by the Investigating Officer, after the completion of the investigation.