SABIR 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 Case Crime No.991 of 2022, registered at police station Kotwali Laksar, District Haridwar.

(2.) Applicant is in judicial custody under Ss. 307, 332, 333, 336, 353, 420, 398, Sec. 120 B of the Indian Penal Code, 1860 and Sec. 3 read with Sec. 25 of the Arms Act, 1959.

(3.) As per the allegations of the First Information Report dtd. 16/10/2022, Constable Surendra Sharma, the informant, was present with Constable Pancham Prakash in the area of his police station. They got an information that some unknown persons are roaming near Durga Mandir over bridge, Laksar. Three suspicious persons were seen at around 17:15 hrs. on 16/10/2022. An attempt was made to interrogate them. One of the unidentified persons fired at them. Meanwhile, two other unknown persons reached the spot. In the said incident, Constable Pancham Prakash had received gunshot injury on his leg. All the said five persons managed to escape from the spot.