ANEK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in judicial custody for the offence punishable under Sec. 109 (1) read with Sec. 3(5), Sec. 305(a), Sec. 331(4) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 25 (1-B)(a) of the Arms Act, 1959 in Case Crime No.571 of 2025, registered at Kotwali Manglaur, District Haridwar.

(2.) According to the respondent, at around 2-2. 30 hrs. on 25/8/2025, a golden chain, a ring, earrings, bangles, clothes and Rs.16,000.00 were stolen from the house of the informant. The informant's son chased thieves. They opened fire on the informant's son, but it did not hit him. The First Information Report was registered on 26/8/2025 against unknown person. A country made pistol of 315 bore used in firing, one live cartridge and one empty shell were recovered on the behest of the applicant and co-accused Rinku.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.