GAURAV SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Gaurav Singh Bisht is in judicial custody for the offence punishable under Ss. 307, 504 and Sec. 506 of the Indian Penal Code, 1860 in Case Crime No.39 of 2023, registered at Police Station Mukteshwar, District Nainital.

(2.) According to the First Information Report dtd. 2/9/2023, Shri Badri Dutt Pandey, aged about 71 years, the father of the informant, was hospitalized on 22/8/2023. The informant had an information that his father sustained injuries due to a fall but Rajendra Paudiyal told him that his father was beaten by Gaurav Bisht (applicant) and Kamal Gaur alias Kammo.

(3.) Heard Mr. Bhuwan Bhatt, learned counsel for the applicant and Mr. Chitrarth Kandpal, learned Brief Holder for the respondent.