MANSOOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The First Bail Applications of the applicants were dismissed as withdrawn on 13/7/2023.

(2.) Applicant- Mansoor is in judicial custody under Ss. 307, 323, 324, 504 and Sec. 506 of the Indian Penal Code, 1860 (in short, 'IPC'). Applicant Aazam and the applicant Mukkarram are in judicial custody under Ss. 307, 323, 324, 504, 506 IPC and Sec. 4 read with Sec. 25 of the Arms Act, 1959.

(3.) These Bail Applications have arisen from one Crime No. i.e. Case Crime No.220 of 2023, registered at police station Gang Nahar, Roorkee, District Haridwar. Therefore, these bail applications are being considered and decided by this common order. Record of the Bail Application No.230 of 2023 will be leading file.