KANHAIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Kanhaiya is in judicial custody for the offence punishable under Ss. 309(4), 317(2) and Sec. 61(2) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.264 of 2025, registered at Police Station Kaliyar Sharif, District Haridwar.

(2.) The Amendment Application (IA No.1 of 2025), filed by the applicant, is taken on record.

(3.) The amendment application has not been opposed by the respondent.