GUNJAN GANGWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) The revisionist who is a Child in Conflict with Law ("the CIL") seeks bail also. According to FIR, in the instant case on 6/7/2022 at 7:00 in the evening, in a fight of two groups, a person died. The FIR records that, in fact, one of the assailant was the CIL also.

(3.) Heard learned counsel for the revisionist through video conferencing and perused the record.