MANAWWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Manawwar is in judicial custody for the offence punishable under Sec. 304(2) and Sec. 317(2) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.195 of 2025, registered at Police Station Piran Kaliyar, District Haridwar.

(2.) According to the respondent, the applicant and the co-accused Sufiyan came on a motorcycle (Registration No.UK17X3596) and snatched a bag of the informant's wife. The First Information Report was registered on 22/7/2025. The said bag, bank passbook, Aadhar card, PAN card and Identity card were recovered from the possession of the applicant and co-accused.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mr. Sandeep Sharma, learned Assistant Government Advocate for the respondent