JAVED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.991 of 2022, registered at Kotwali Laksar, District Haridwar.

(2.) Present applicant is in judicial custody under Ss. 307, 332, 333, 336, 353, 420, 398 and Sec. 120B of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that the informant, Constable Surendra Sharma, was present with Constable Pancham Prakash in the area of his police station. They received an information that some unknown persons were roaming near Durga Mandir over bridge, Laksar. Three suspicious persons were seen at around 17:15 hrs. on 16/10/2022. An attempt was made to interrogate them. One of them opened fire at them. Meanwhile, two unknown persons reached the spot. Constable Pancham Prakash had received gunshot injury on his leg. All the said five persons managed to escape from the spot. The First Information Report was registered against the unknown persons. Upon conclusion of the investigation, a charge-sheet was filed.