KANCHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since all these bail applications arise from the same FIR, they are heard together and are being decided by this common order.

(2.) Applicants Kanchan, Vicky and Balkishan are in judicial custody in Case Crime No.62 of 2023, under Ss. 147, 302, 323, 504 and 34 IPC, Police Station-ITI, District- Udham Singh Nagar. They have sought their release on bail.

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