SATYAPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Satyapal Singh alias Satpal is in judicial custody for the offence punishable under Sec. 318(4) and Sec. 111 read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.254 of 2025, registered at Police Station Rudrapur, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 29/5/2025, the informant had an account in the State Bank of India, Branch Rudrapur, District Udham Singh Nagar. A sum of Rs.54,999.99 was withdrawn from his account by unknown persons.

(3.) Heard Ms. Geetanjali Dhami, learned counsel for applicant and Mr. Sandeep Sharma, learned Assistant Government Advocate for the respondent.