LAWS(UTN)-2024-4-22

JASWINDER SINGH Vs. STATE OF UTTARAKHAND

Decided On April 30, 2024
JASWINDER SINGH Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicants Jaswinder Singh and Mr. Rajveer Singh seek anticipatory bail in Case Crime No.28 of 2024, under Ss. 147, 148, 149, 307, 341, 504 and 506 IPC, Police Station Kelakhera, District Udham Singh Nagar.

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

(3.) According to the FIR, on 20/2/2024, at 10:00 in the morning, the co-accused and some other persons did marpeet with the informant and opened fire.