HARCHETAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application for anticipatory bail has been filed in Case Crime No.478 of 2025, registered at Police Station Rudrapur, District Udham Singh Nagar under Ss. 109, 125, 190, 191(2), 191(3), 351(2) and Sec. 352 of the Bharatiya Nyaya Sanhita, 2023.

(2.) According to the First Information Report, nomination for election of Student Union of Degree College, Rudrapur was on 24/9/2025. The students gathered at 13.15 O'Clock. There was a crowd and supporters. A dispute had started between the two groups. Jassi Kachura (co-accused) and Satpal Lahoriya (co-accused) opened fire, however, no one received any gunshot injury.

(3.) Heard Mrs. Gyanmati Kushwaha, learned counsel for the applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent.