DHARMENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Applicants Dharmendra and Vipin are in judicial custody in Case Crime No.938 of 2023, under Ss. 147, 148, 149, 302, 323, 504 and 506 IPC, Police Station-Kotwali Manglour, District- Haridwar. They have sought their release on bail.

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