GAUTAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant- Gautam is in judicial 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 Kotwali Manglaur, District Haridwar.

(2.) According to the respondent, on 10/11/2025, four unknown persons beat the informant and snatched his bag. In his bag, there were a laptop, mobile, keypad, purse, which contained Rs.2,500.00, ATM card, credit card and company I.D. card. The First Information Report was registered on 11/11/2025 at 01:17 hrs. The said laptop, power bank and bank note were recovered from the possession of the applicant and the co-accused Rahul on the same night at 03:15 hrs.

(3.) Heard Mr. Mohd. Safdar, learned counsel for the applicant and Mrs. Rangoli Purohit, learned Brief Holder for the respondent.