JABIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No. 410 of 2023, registered at Police Station Gangnahar, District Haridwar. The charge-sheet has been filed for the offence under Ss. 147, 148, 149, 307, 323, 504 and Sec. 506 of the Indian Penal Code, 1860.

(2.) According to the First Information Report, on 19/7/2023, at 07:00 p.m., the applicants along with the co-accused opened indiscriminate firing and pelted stones. However, the fire did not hit any person.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicants and Mr. Pradeep Lohani, learned Brief Holder for the respondent.