ROHIT KASHYAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in connection with the Case Crime No.1149 of 2022, registered at Police Station Bhagwanpur, District Haidwar for the offence under Ss. 395, 396, 412 and 120B of the Indian Penal Code, 1860.

(2.) According to the First Information Report dtd. 9/12/2022, on 9/12/2022 at around 2-3 O' clock, some unknown persons attacked the informant-Mayank Kumar and looted his money.

(3.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. S.T. Bharadwaj, learned Deputy Advocate General assisted by Mrs. Shivangi Gangwar, learned Brief Holder for the State.