ANIL KUMAR SAXENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Anil Kumar Saxena Alias Annu is seeking anticipatory bail in F.I.R. No. 189 of 2023, under Ss. 323, 354, 504 and 506 of IPC Police Station Khatima, District Udham Singh Nagar.

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

(3.) Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the case; that, the co-accused has already been granted bail by the trial court; that, there is no independent witness of the alleged incident; that, there is family dispute between the parties and there is possibilities of amicable settlement between the parties; that, there is no apprehension of tampering with the evidence by the applicant and that the applicant is ready to furnish reasonable sureties.