LUVPREET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Applicants are in judicial custody in FIR No. 59 of 2024, under Sec. 147, 148, 149, 34, 324, 307, 397, 427, 411, 504, 506 IPC and Sec. 25 (1-B) a, 25 (1-B) b of the Arms Act, 1959, Police Station Sitarganj, District Udham Singh Nagar. They have sought their release on bail.

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