RAHUL VISHNOI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending his arrest, the applicant-accused Rahul Vishnoi moved an application for anticipatory bail before the learned District and Sessions Judge, Haridwar in connection with the First Information Report No.0357 of 2019, registered with Police Station SIDCUL, District Haridwar for the offence under Ss. 409, 420, 467, 468, 471 of IPC. On 24/12/2021, the learned Incharge District and Sessions Judge, Haridwar rejected the said application for anticipatory bail.

(2.) This application, under Sec. 438 of the Code of Criminal Procedure, 1973, is filed by the applicant before this court seeking anticipatory bail in the event of his arrest.

(3.) Heard Mr. Bhupesh Kandpal, the learned counsel for the applicant and Mr. T. C. Agarwal, the learned Deputy Advocate General assisted by Mr. P.S. Uniyal, the learned Brief Holder for the State through video conferencing.