SHIVAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR/Case Crime No. 1107 of 2024, under Sec. 109 (1), 190 (1), 191 (2), 191 (3) of the Bharatiya Nyaya Sanhita, 2023, Sec. 7 of the Criminal Law (Amendment Act), 2013 and Sec. 3/25 (1-B) of the Arms Act, 1959, Police Station Kotwali Manglour, 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, on 19/12/2024, police received a call that two groups are opening fire at each other in a Village Kherajat. The police reached at the place and found that two groups are fighting with each other. When they spotted the police, they ran away. The police recovered cartridge cases, etc.