VARNIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 1107 of 2024, under Sec. 109 (1), 190, 191 (2), 191 (3) of the Bharatiya Nyaya Sanhita, 2023, Police Station Kotwali Manglaur, District Haridwar. He has sought his release on bail.

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

(3.) It is argued that co-accused Shivam has already been granted bail and one of the co-accused Shiv was granted ad-interim anticipatory bail. The role is not dissimilar.