KANVAR PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant- Kanvar Pal is in judicial custody in FIR No.951 of 2021, under Ss. 147, 148, 149, 504 and 302 IPC, Police Station- Kotwali Laksar, District-Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 16/12/2021, at 9:00 in the morning, the applicant along with the co-accused waylaid the deceased. The deceased was attacked and abused by them. It is the co-accused Arun, who fired at the deceased, due to which he died.