JUGRAAJ SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed for anticipatory bail in Case Crime No.442 of 2025, registered at Police Station Rudrapur, District Udham Singh Nagar under Sec. 309(6) of the Bharatiya Nyaya Sanhita, 2023.

(2.) Heard Mrs. Gyanmati Kushwaha, learned counsel for the applicants and Mr. Akshay Latwal, learned Assistant Government Advocate for the respondent nos. 1 and 2.

(3.) Mrs. Gyanmati Kushwaha, Advocate appearing for the applicants, submitted that as per the FIR, on 3/9/2025, when the informant along with his friends were coming from Delhi and when they reached an under construction flyover near Rudrapur at about 11:30 p.m., the applicants and the co-accused Rajnish Arora alias Sonu and the co-accused Radhey Shyam Pandit armed with tamancha intercepted their vehicle and took them on gun point and beat the informant with iron rods and sticks. They looted the said vehicle, cash and identity cards.