KULDEEP HALDWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Kuldeep Haldwar, who is in judicial custody in connection with FIR/Case Crime No. 75 of 2025, under Ss. 118(1), 109(1), 351(3), 61, 3(5) of BNS and Ss. 4/25 of Arms Act, registered at P.S. Jhankaiya, District Udham Singh Nagar, has sought his release on bail.

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

(3.) As per the prosecution, the FIR was lodged alleging that Shaurya, a resident of Mayur Vihar, Amaun (Khatima), had been in telephonic contact with the informant friend's minor daughter. After the informant spoke to Shaurya's parents regarding the matter and was returning, Shaurya along with his friends allegedly attacked him with a knife; that the informant sustained injuries on his stomach and right thumb while attempting to defend himself. It is further alleged that Shaurya and his friends assaulted him with kicks and punches, and Shaurya also threatened to kill him before leaving the spot. Shaurya's parents subsequently arrived and intervened.