SANDEEP KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Sandeep Kumar is in judicial custody for the offence under Ss. 109, 115(2), 191(3), 324(4), 324(5), 351(2), 351(3), 352 read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.201 of 2025, registered at Police Station Haldwani, District Nainital.

(2.) Heard Mr. Deepak Joshi, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.

(3.) According to the respondent, on 23/6/2025 at about 07.30 p.m., Harish Singh Mehra, the younger brother of the informant, along with his companions Neeraj Bhagat, Bhupendra Singh Bora and Ganesh Singh Darmwal were going in a car from his house. Co-accused Rohit Mandola alias Raja and other persons came in front of the car and pulled Harish Singh Mehra out of the car and beat him. When Bhupendra Singh and Ganesh Singh Darmwal tried to save Harish Singh Mehra, the said persons assaulted them. Rohit Mandola fired to kill Harish Singh Mehra. Bullet hit Bhupendra Singh Bora. Rohit Mandola alias Raja fired the second shot at Bhupendra Singh. The companions of Rohit Mandola alias Raja were also armed. They also opened fire. Harish Singh Mehra, Bhupendra Singh and Ganesh Singh Darmwal were admitted to the hospital. The First Information Report was registered on 24/6/2025.