PARVEZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Parvez is in judicial custody in Case Crime No.758 of 2022, under Ss. 307, 323, 504, 506, 427 IPC and 3/25 of Arms Act, Police Station Bhagwanpur, 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 9/8/2022, the applicant attacked the informant and fired at him, but fortunately the informant did not sustain any injury.