CHHOTU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 104 of 2023, under Sec. 302 IPC, Police Station Kotwali Manglore, 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 30/1/202 at 11:00 ' 12:00 in the noon, the applicant shot the deceased Sanjay twice. The wife of the deceased rushed to the place. She was also told by the deceased that it is the applicant who shot him. Subsequently, the deceased died.