DEEP KANDPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 369 of 2023, under Sec. 302, 201, 120B IPC, Police Station Haldwani, District Nainital. He has sought his release on bail.

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

(3.) According to the FIR, the deceased Ankit Chauhan left his house on 14/7/2023, but he did not return. On 15/7/2023, the dead body of the deceased was found in his car. It was suspected that he was killed by the applicant and the co-accused.