LAWS(UTN)-2024-4-3

JASPAL Vs. STATE OF UTTARAKHAND

Decided On April 05, 2024
JASPAL Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Applicants Jaspal and Rohit are in judicial custody in Case Crime No.263 of 2023, under Ss. 147, 148, 149, 323, 504, 506, 302 IPC, Police Station-Bazpur, District- Udham Singh Nagar. They have sought their release on bail.

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

(3.) According to the FIR, on 2/6/2023, at around 8:30 PM, the applicants along with co-accused attacked the deceased Ajay with lathi, danda, sharp edged weapon and rod. The deceased was attacked on his head. The deceased sustained grievous injuries. He was still in hospital, when the FIR was lodged.