UPENDRA RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Applicant-Upendra Rana is in judicial custody for the offence under Sec. 108 of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.67 of 2025, registered at Police Station Purola, District Uttarkashi.

(2.) According to the First Information Report dtd. 28/7/2025, Pradeep Panwar, the brother of the informant, was a daily wager in Jawahar Navodaya Vidyalaya. Upendra Rana (applicant) was also working with him. On 26/7/2025, Upendra Rana and his two companions beat Pradeep Panwar. He was mentally disturbed by the said incident. He committed suicide by hanging on 27/7/2025. A suicide note was found in the pocket of the deceased in which he held the applicant responsible for his death.

(3.) Heard Mr. Birendra Singh Adhikari, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.