MOHD. FARUK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant is in judicial custody under Ss. 109, 115(2), 126(2), 190, 191(2), 191(3), 3(5), 324(2) and Sec. 352 of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.202 of 2025, registered at Police Station Ramnagar, District Nainital.

(2.) As per the First Information Report dtd. 8/6/2025, the informant was beaten by the present applicant, co-accused Fardeen, three other named co-accused and other 10-15 unknown persons at around 5.40 p.m. on 7/6/2025, due to which he got injured. They also broke his mobile phone.

(3.) Heard Ms. Shumayla Zafri, learned counsel for the applicant and Mr. Sandeep Sharma, learned Assistant Government Advocate for the respondent.