KRISHNA SHAMSHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Anticipatory Bail Application preferred under Section 438 Cr.P.C., is heard through Video Conferencing.

(2.) The applicant to the present Anticipatory Bail Application has prayed for stay of his arrest, which he is apprehending in pursuance to Case Crime/F.I.R No.0145 of 2018 dated 04.09.2018, which has been registered against him at Police Station Raiwala, District Dehradun, for commission of the offences under Sections 419, 420, 467, 468 and 471 IPC.

(3.) The anticipatory Bail application has been preferred by the applicant by invoking the provisions contained under Section 438 Cr.P.C. There is an objection, which has been reported by the Registry that this anticipatory Bail Application is not maintainable.