GURMEET Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 624 of 2024, under Sec. 310 (3), 115 (2), 61 (2), 317 (3) of the Bhartiya Nyaya Sanhita, 2013, Police Station Laksar, District Haridwar. 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 has some dispute with the co-accused Amrish with regard to land. On 2/7/2024, at about 2:00 in the midnight, the deceased visited his plot with Prashant when according to the FIR, he was attacked by the applicant and the co-accused. Due to which, he died and Prashant also sustained some injuries.