GOVIND SINGH KANYARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.07 of 2023, registered at police station Nachni, District Pithoragarh.

(2.) Applicants are in judicial custody under Sec. 304 of the Indian Penal Code, 1860 and Sec. 3(2)(V) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The First Bail Application (No.1089 of 2023) was dismissed as withdrawn on 13/6/2023.