RAJNI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.408 of 2022, registered at police station Ranipur, District Haridwar.

(2.) Applicant is in judicial custody under sub-sec. (2) and (3) of Sec. 370 of the Indian Penal Code, 1860.

(3.) The First Bail Application (No.2507 of 2022) was dismissed as withdrawn on 21/7/2023.