CHANDAN SAXENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Chandan Saxena is in judicial custody for the offence punishable under Sec. 123 and Sec. 305(c) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No. 8 of 2025, registered at GRP Kathgodam, District Nainital.

(2.) According to the respondent, the informant gave intoxicant in cold drinks to the informant Ashish Singh and his friend Vineet on 25/3/2025 and stole Rs.5,000.00, a mobile phone and other articles. FIR was registered against the unknown person. Applicant was arrested. Charge-sheet has been filed.

(3.) Heard Mr. Mohit Bhauryal, learned counsel for the applicant and Mrs. Sweta Badola Dobhal, learned Brief Holder for the respondent.