AAKIB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these bail applications arise from one and the same FIR, they are decided by this common order.

(2.) Applicants are in judicial custody in FIR No. 62 of 2024, under Ss. 147, 354, 452, 323, 307, 504 and 506 IPC, Police Station Kashipur, District Udham Singh Nagar. They have sought their release on bail.

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