MANOJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed for regular bail under Ss. 147, 148, 14 9, 308, 323, 504 and Sec. 506 of the Indian Penal Code, 1860 in Case Crime No. 245 of 2024 ( Criminal Case No. 2125 of 2024) , registered at Police Station Manglaur, District Haridwar.

(2.) As per the FIR, the present applicant and other named accused assaulted the informant and his cousin on 2/4/2024 with sticks and iron rods, in which they received injuries.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the State.