SUNDAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.0332 of 2024, under Ss. 305(3), 317(2) and 3(5) of the Bhartiya Nyaya Sanhita, 2023, Police Station- Kotwali Ranipur, District- Haridwar. He has sought his release on bail.

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

(3.) Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.