SIDDHARTH UDAIVEER Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) By an order dtd. 13/2/2020, a learned Single Judge of the High Court of Judicature at Allahabad rejected the application1 for anticipatory bail moved by the appellants under Sec. 438 of the Code of Criminal Procedure 1973.

(3.) The first appellant is the brother-in-law, while the second appellant is the brother of Shivam, who is alleged to have committed suicide on 25/9/2019. The following circumstances have been highlighted in support of the application for anticipatory bail: