PRASHANT JUYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.0043 of 2023, under Ss. 120-B, 201, 302, 34 and 506 IPC and Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Clement Town, District Dehradun. He has sought his release on bail.

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

(3.) The deceased Siddharth @ Siddhu was admitted in Aradhal Foundation ('the Center') for de-addiction. According to the FIR, the applicant along with co-accused killed him and dropped his dead body at the residence of the informant at 7:00 in the morning on 11/4/2023. When the sister of the informant came out, she could identify the applicants' dropping the dead body of the deceased.