SACHIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant Sachin Kumar is in judicial custody for the offence punishable under Sec. 109, Sec. 351(2) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3 read with Sec. 25 of the Arms Act, 1959 in Case Crime No.1117 of 2024, registered at Police Station Laksar, District Haridwar.

(2.) According to the prosecution, on 1/11/2024, the informant was coming his house from his shop. Three persons, who were on a bike, fired 5-6 shots at him. However, he did not receive any injury. Sachin Kumar (applicant) and Ankush (co-accused) were among the three persons who were on the said bike. After firing, all three fled from the spot. On 20/2/2025, a country made pistol of 315 bore and one live cartridge were recovered at the instance of the applicant.

(3.) Heard Mr. Tapan Singh, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for respondent.