ASHU TYAGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Ashu Tyagi is seeking anticipatory bail in F.I.R./Case Crime No. 0054 of 2023, under Ss. 419 & 420 IPC, Police Station Vikasnagar, District Dehradun.

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

(3.) Learned State Counsel would argue that applicant has an equally efficacious remedy available to file the anticipatory bail application before the Sessions Court. She would further argue that instead of approaching the Sessions Court, the applicant/accused has directly come before this High Court without exhausting equally efficacious remedy available before Sessions Court.