ANURAG YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Anurag Yadav is in judicial custody in Case Crime No. 371 of 2023, under Ss. 279, 337, 338, 304 IPC, Police Station Kotwali Dehradun, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, on 28/8/2023, at 11:30 PM, the applicant was driving a vehicle bearing Registration No. UK07-AK-1690. He hit two persons on the road, both of them are seriously injured. One of them, it is stated is in coma. It is also the prosecution case that one of the co-passenger died and another co-passenger has also sustained injuries, including the applicant.