VISHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Vishal alias Bhura is in judicial custody for the offence punishable under Sec. 109, 118(2), 351(3) and Sec. 352 of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.24 of 2025, registered at Kotwali Jhabrera, District Haridwar.

(2.) The First Bail Application (BA1 No.630 of 2025) was dismissed on 10/11/2025 as withdrawn.

(3.) As per the respondent, the applicant and others beat the informant, his son, his brother and his nephew on 28/1/2025, in which they sustained injuries.