RAVINDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No. 936 of 2023, under Sec. 302, 201, 34 IPC, Police Station Kotwali Laksar, District Haridwar. He has sought his release on bail.

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

(3.) The deceased has visited matrimonial home of his daughter. When he did not return, a search was made. It was revealed that in the night of 31/10/2023, the deceased was abusing his family members, his son the applicant and others, due to which, they killed him.