PARAG CHAKLAAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Parag Chaklaan alias Parikshit Sharma is in judicial custody for the offence punishable under Sec. 109(1) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3 read with Sec. 25 of the Arms Act, 1959 in Case Crime No.193 of 2025, registered at Kotwali Jwalapur, District Haridwar.

(2.) Heard Mr. Arvind Vashisth, learned Senior Advocate for the applicant, Mr. Deepak Bhardwaj, learned Brief Holder for the respondent and Mr. Bhuwan Bhatt, learned counsel for the informant and the victim.

(3.) Smt. Sarita Shrotriya, the injured, is present through video conferencing. She is identified by Mr. Bhuwan Bhatt, Advocate.