GAJENDRA SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants Gajendra Singh Rawat and Mahendra Singh Rawat @ Monu Rawat are in judicial custody in FIR No.20 of 2022, under Sec. 394, 323 and 504 of IPC, and Sec. 3 (1) (r), 3 (1) (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("the Act"), P.S. Chaukhutiya, District Almora. They have sought their release on bail.

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

(3.) According to the FIR, on 23/10/2022, at 8 late in the evening when the informant was returning to his house, he was attacked, assaulted and looted by the applicants.