KUNDAN SINGH LODHIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant ' accused Kundan Singh Lodhiyal has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to set aside the order dtd. 28/4/2022, passed by the learned Additional Chief Judicial Magistrate, Nainital in Criminal Case No.541 of 2021, and, the impugned order dtd. 20/5/2022, passed by the District and Sessions Judge, Nainital in Bail Application No.143 of 2022, 'Kundan Singh Lodhiyal vs. State'.

(2.) Heard Mr. C.K. Sharma, learned counsel for the applicant and Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State.

(3.) The learned counsel for the applicant ' accused submitted that after completion of the investigation, the charge-sheet was filed under Sec. 406 and Sec. 411 IPC. According to the learned counsel for the applicant, the applicant was not arrested during the investigation and the applicant cooperated throughout the investigation, therefore, he had filed an application for bail through his counsel before the Additional Chief Judicial Magistrate, Nainital. The Additional Chief Judicial Magistrate, Nainital had rejected the bail application vide impugned order dtd. 28/4/2022. The applicant moved a Bail Application No.143 of 2022, before the District and Sessions Judge, Nainital, the said application has been rejected.