RAVI GROVER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Ravi Grover is in judicial custody in FIR No. 37 of 2022 dtd. 23/5/2022, under Ss. 307, 324, 326 ad 34 IPC, P.S. Mussoorie, District Dehradun. He has sought his release on bail.

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

(3.) It is argued that the applicant is not the real assailant; he is merely named in the FIR; the co-accused having similar role has already been granted bail.