GAURAV NEGI 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.128 of 2023, registered at police station Haldwani, District Nainital.

(2.) Present Applicant is in judicial custody under Ss. 147, 148, 149, 323, 427, 506, 364 read with Sec. 511 of the Indian Penal Code, 1860 and Sec. 25 of the Arms Act, 1959.

(3.) The case of the prosecution is that on 13/3/2023, the present applicant along with co-accused persons surrounded the informant's son and his nephew with sticks and country made pistol, beat them, attempted to abduct them and damaged his son's motorcycle and a mobile phone. A country made pistol was recovered from the possession of the present applicant. Upon the conclusion of the investigation, a charge-sheet was filed.