SHAKEEL AHMED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an Application, filed under Sec. 438 of the Code of Criminal Procedure, 1973, for grant of Anticipatory Bail in connection with Case Crime No. 197 of 2023, registered at police station Rishikesh, District Dehradun under Sec. 379 of the Indian Penal Code, 1860.

(2.) As per the First Information Report, on 29/4/2023, jewellery of the informant was stolen while he was going from Rishikesh bus stand to Dehradun by Bus No. UK07PA4341. On 30/4/2023, FIR was registered against unknown person.

(3.) Mr. Bilal Ahmed, learned counsel for applicant through video conferencing.