SUMIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 391 of 2024, under Sec. 80 (2) of the Bharatiya Nyaya Sanhita, 2023, Police Station Gangnahar, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) This is second bail application of the applicant. His first bail application was dismissed as withdrawn on 10/1/2025.