VIKAS PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Vikas Pal alias Murga is in judicial custody for the offence punishable under Sec. 109(1) read with Sec. 3 (5), Sec. 309 (4) and Sec. 317(2) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.49 of 2025, registered at Police Station Sitarganj, District Udham Singh Nagar.

(2.) According to the First Information Report, on 1/2/2025, Smt. Anju, sister-in-law (Bhabhi) of the informant saw that Rakesh, the brother of the informant, was lying on the ground covered in blood. The First Information Report was registered against the unknown person.

(3.) The prosecution has examined Smt. Anju (PW2). She has stated that she had seen the CCTV footage. One person's face was clearly visible in the CCTV footage but the faces of the other individuals were not clearly visible. In the CCTV footage, they were using the name Rohit and other names to refer to one another.