DEVRAJ PANCHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Devraj Panchal is in judicial custody for the offence punishable under Ss. 310(2), 318(4), 61(2)(a), Sec. 317(3) read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 in the First Information Report No. 87 of 2025, registered at Police Station Sitarganj, District Udham Singh Nagar.

(2.) According to the First Information Report dtd. 29/3/2025, the informant went to buy gold from the co-accused Smt. Kiran Kaur alias Babli on 27/3/2025. The named co-accused persons and other unknown persons took Rs.70,00,000.00 (Rupees Seventy Lakh) from the informant and ran away from the spot.

(3.) Heard Mr. Karan Singh Dugtal, learned counsel for applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.