MOBIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Mobin is in judicial custody in FIR No. 285 of 2021, under Ss. 147, 323, 326, 307, 504, 506 and 452 IPC, Police Station Jaspur, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) It is argued that both the injured and the informant have not supported the prosecution case and the co-accused have already been granted bail.