ABHISHEK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No. 21 of 2024, under Sec. 302 and 34 IPC, Police Station Kotwali Roorkee, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the applicant would submit the applicant has been arrested, but he was not communicated the grounds of arrest in writing as required by the law of the land laid down by the Hon'ble Supreme Court, in the cases of Prabir Purkayastha Vs. State (NCT of Delhi, (2024) 8 SCC 254, Pankaj Bansal Vs. Union of India, (2024) 7 SCC 576 and Vihaan Kumar Vs. State of Haryana and another, 2025 SCC OnLine 269.