AMJAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Amjad alias Shafbad is in judicial custody for the offence punishable under Sec. 304(2), Sec. 317(2) read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.25 of 2025, registered at G.R.P. Laksar, District Haridwar.

(2.) According to the respondent, on 21/3/2025, the informant was travelling by train with his wife. A person ran away with her purse, which contained Rs.50,000.00, two golden earrings, Nokia keypad mobile phone and an Android phone. The First Information Report was registered on 1/6/2025. Some of the said articles were recovered from the possession of the present applicant.

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