YUGANTAR ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody for the offence punishable under Sec. 109(2) read with Sec. 3 (5) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.163 of 2025, registered at Police Station Patel Nagar, District Dehradun.

(2.) The First Information Report has been registered on 19/4/2025 against unknown persons.

(3.) Heard Mr. Rajat Mittal, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.