ANIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.110 of 2024, under Ss. 307 and 506 IPC, Police Station Sahaspur, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, 4/4/2024, at 8:30 PM, when the informant was returning to his home, at a shop, he was talking to the shopkeeper. Suddenly, the applicant along with co-accused came, armed with iron rods and hit him on his head, due to which he sustained serious injuries on his head and got 8 stitches. The FIR records that the applicant also threatened the informant to life.