HIMANSHU GAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Himanshu Gaur, who is in judicial custody in Case Crime No. 287 of 2022, under Ss. 307 and 504 of IPC and Sec. 30 of Arms Act, Police Station Rajpur, District Dehradun, 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 the applicant/accused is languishing in jail since 13/11/2022 and the injured persons were released from the hospital on 16/11/2022. He would further submit that there is criminal history of the complainants themselves of the road rage and charge sheet has already been filed against the applicant/accused; so no purpose would be served by keeping the applicant/accused in jail during trial.