MANOJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Applicant- Manoj Kumar is in judicial custody for the offence punishable under Ss. 309(4), 317(2), Sec. 61(2) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3 read with Sec. 25 of the Arms Act, 1959 in Case Crime No.264 of 2025, registered at Police Station Kaliyar Sharif, District Haridwar.

(2.) As per the First Information Report dtd. 2/10/2025, the informant-Vishant Saini and his friend Sunil were going on a motorcycle on 30/9/2025. Three unknown persons stopped his motorcycle and at gunpoint, they snatched a mobile phone, golden chain, golden ring of the informant and a mobile phone and money from his friend Sunil.

(3.) Heard Mr. Avidit Noliyal, learned counsel for the applicant and Mr. B.S. Rawat, learned Assistant Government Advocate for the respondent.