NAVJOT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending his arrest, applicant-accused Navjot Singh had filed an Application for Anticipatory bail before the Court of Session, Dehradun. The said Application has been dismissed vide order dtd. 16/1/2023. Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 307, 323, 147 and Sec. 148 of the Indian Penal Code, 1860 in connection with the Case Crime No.717 of 2022 (Criminal Case No.417 of 2023), registered at police station Patel Nagar, District Dehradun.

(2.) As per the First Information Report dtd. 15/11/2022, on 14/11/2022, the present applicant and co-accused persons opened fire on the informant, Anuj and his friends.

(3.) Admittedly, the said fire did not hit anyone.