ANIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appellant is in judicial custody in Sessions Trial No. 25 of 2018, arising out of Case Crime No. 91 of 2018, under Ss. 147/148/149/302/307/323/504/506 IPC and Sec. 3(2)(v), 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, P.S. Jhabrera, District Haridwar.

(2.) The appellant had sought bail, which was rejected by order dtd. 22/3/2025, passed in 5th Bail Application 245 of 2025, Anil v. State of Uttarakhand, by the court of Sessions Judge, Haridwar, against which instant appeal has been preferred.

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