KUNWAR PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Kunwar Pal, who is in judicial custody in connection with FIR/Case Crime No. 310 of 2025, under Ss. 109(1), 115(2), 117, 351(2), 191(2), 191(3) of BNS, registered at P.S. Bazpur, District Udham Singh Nagar, has sought his release on bail.

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

(3.) As per the prosecution case, the FIR was lodged by the wife of the injured Sartaj with the allegation that about nine persons, including the present applicant, brutally assaulted her husband on 7/8/2025 at about 10:15 pm, due to which he sustained grievous injuries. Thereafter, the injured was taken to the Government Hospital, Bazpur, and subsequently referred to a higher centre, Susheela Tiwari Medical College, Haldwani. After investigation, charge sheet was filed against seven accused persons, including the present applicant.