PAYAL SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Payal Sharma is in judicial custody in FIR No.0739 of 2022, under Ss. 363, 370, 120-B and 34 IPC and Sec. 80/81 of the Juvenile Justice (Care and Protection) Act, 2015, Police Station Jwalapur, District- Haridwar. He has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that co-accused, having similar role, has already been granted bail.