PRABHJOT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed for regular bail in connection with the First Information Report No. 631 of 2022, registered at police station Kashipur, District Udham Singh Nagar.

(2.) The applicant is in judicial custody under Sec. 302 and Sec. 120B of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that the informant's uncle Mahal Singh was reading a newspaper at his house on 13/10/2022. Two unknown persons came on a motorcycle at around 8:30 a.m. and fired, due to which, Mahal Singh died on the spot. 6-7 days before this incident, Mahal Singh received a phone call from Harjeet Singh, the co-accused, from Canada. He was demanding money from Mahal Singh. Harjeet Singh had threatened to kill him for not giving money. First Information Report was registered on 13/10/2022 at 23:09 hrs against Harjeet Singh.