ANMOL AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Anmol Agarwal, who is in judicial custody in FIR No. 0176 of 2022 under Sec. 323, 376, 452 and 506 of I.P.C., Police Station Khatima, District Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the material available on file.

(3.) Learned counsel for the applicant/accused would submit that the applicant/accused was granted interim bail on 22/9/2022 by the Coordinate Bench and the applicant/accused did not misuse the liberty of the interim bail; that, the applicant/accused and victim had befriended each other. She would further submit that there are some allegations against the applicant/accused that the applicant/accused performed some ceremonies like putting Sindoor in the hairline of the victim and married her in his own understanding; that, there was some discord between the parties; thereafter F.I.R. was lodged.