CHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Chand, who is in judicial custody in connection with Case Crime/FIR No. 752 of 2024, under Ss. 309(6)/333/3(5)/109 of B.N.S., registered at P.S. Laksar, District Haridwar, has sought his release on bail.

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

(3.) The main contention of the applicant is that he was arrested on 26/7/2024. He is not named in the FIR, which itself was lodged with a delay of three days.