SHUBHAM KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Sandeep Adhikari, learned Advocate for the applicant and Mr. K.S. Rawal, learned Brief Holder for the State of Uttarakhand.

(2.) Urgency Application is not opposed by learned Counsel for the State, therefore, the Urgency Application No. 1499 of 2020 is allowed.

(3.) This First Bail Application is filed for grant of regular bail in connection with F.I.R. No. 0155 of 2019 registered with Police Station Dineshpur, District Udham Singh Nagar for the offences punishable under Sections 420, 467, 468, 471, 120B of IPC.