SAURABH Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Applicant Saurabh is in judicial custody in Case Crime/FIR No.0583 of 2024, under Ss. 115(2), 127(2), 140(2), 310(2), 61(2), 317(3) of the Bharatiya Nyaya Sanhita, 2023, Police Station Kotwali Manglaur, District Haridwar. Applicant Anirudh Chaudhary alias Kartik is in judicial custody in Case Crime/FIR No.583 of 2024, under Ss. 115(2), 127(2), 140(2), 310(2), 61(2), 317(3) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 25(1B) of the Arms Act, 1959, Police Station Kotwali Manglour, District Haridwar. They have sought their release on bail.

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