SAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Applicant - Sagar is in custody for the offence punishable under Sec. 309(4) and Sec. 317(2) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.743 of 2025, registered at Police Station Manglaur, District Haridwar.

(2.) According to the respondent, on 10/11/2025, at around 09:30 p.m., four unknown persons beat the informant and snatched his bag, which contained laptop, mobile phone (Samsung Galaxy), keypad, mobile (Airtel), Rs.2500.00, ATM card, Credit card and Company ID card. The First Information Report was registered on 11/11/2025. Out of the looted amount, Rs.1000.00 was recovered from the possession of the applicant.

(3.) Heard Ms. Arushi Batra, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondents.