DALVEER SINGH AND ORS. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANTS who are in jail in connection with FIR No. 255 of 2014, in respect of offences punishable under Sections 147, 148, 149, 354, 307, 323, 504, 506, 342 IPC, relating to Police Station, Bazpur, District Udham Singh Nagar, have sought their release on bail. Heard learned counsel for the parties, perused the documents brought on record and considered the grounds taken up in the bail applications.

(2.) AN FIR was lodged against eight named accused, including the applicants, for the offences punishable under Section 147, 148, 149, 354, 307, 323, 504, 506, 342 IPC. The incident allegedly took place on 19.10.2014, at 09:30 A.M., FIR whereof was lodged at police station, Bazpur on 20.10.2014, at 03:20 P.M.

(3.) APPLICANT Dalveer Singh allegedly fired upon Jasvinder Kaur, which hit her finger and right forearm. Injury report suggests that both the injuries are fresh, caused by hard and blunt object and simple in nature.