SAHIB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Sahib is in judicial custody for the offence punishable under Ss. 115(2), 125, 126(2) and Sec. 140(2) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.131 of 2025, registered at Police Station Bhagwanpur, District Haridwar.

(2.) According to the First Information Report dtd. 16/4/2025, on 15/4/2025, the applicant placed his motorcycle in front of the informant's scooter. A Swift car, without registration number, coming from behind hit the informant's scooter. The informant fell to the ground. Three unknown persons sitting in the car put the informant in the said car. They wanted to extort money from him. When passers-by arrived, they threw him and ran towards the forest.

(3.) Heard Mr. M.K. Goyal, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.