ANAND SINGH MANRAL @ ANNU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Prabhakar Joshi, learned Advocate for the applicant and Mrs. Pushpa Bhatt, learned Deputy Advocate General for the State of Uttarakhand.

(2.) This First Bail Application has been filed for grant of regular bail in connection with FIR No.64 of 2020, registered with Police Station Ramnagar, District Nainital for the offences punishable under Sections 186, 353, 336, 504 and 506 of the Indian Penal Code, 1860.

(3.) The First Information Report was lodged by the informant Rajendra Singh Rawat on 03.02.2020 against the present applicant and one unknown person with the allegations that on 03.02.2020, the informant along with other forest officials were on routine duty. At about 19:30 hours, the present applicant and one unknown person came there and abusing with filthy languages and also threatened them. Informant and other forest officials tried to stop them, but they fired in air and fled away.