AMIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No. 811 of 2021, in Sessions Trial No. 54 of 2022, under Sec. 304 IPC, Police Station Kotwali Haridwar, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 14/11/2021, a dispute arose between the applicant and the deceased with regard to the theft of a rickshaw. Due to which, the applicant and the co-accused did maarpeet with the deceased. Subsequently, the deceased died.