ABDUL REHMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the order dtd. 5/3/2022 passed in Anticipatory Bail Application No. 317 of 2022 as well as the order dtd. 6/4/2022 passed by the court in the same anticipatory bail application.

(2.) Heard learned counsel for the parties and perused the record.

(3.) In fact, the petitioner moved an anticipatory bail application, which was accepted with certain conditions, including furnishing a bank guarantee of Rs.15,00,000.00. Subsequent to it, the petitioner moved another application for modification of the anticipatory bail order, particularly the condition of furnishing the bank guarantee, on the ground that the petitioner is not able to furnish the bank guarantee. But, that application was rejected by order dtd. 6/4/2022. The court granted fifteen days more time to furnish the bank guarantee. These orders are impugned.