LAEEQ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 219 of 2023, under Sec. 302, 323, 504, 34 IPC, Police Station Pulbhatta, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) Learned counsel for the applicant would submit that the informant and other eye-witnesses have not supported the prosecution case at trial. He would refer to the statements of the witnesses recorded during trial.