HARKESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending their arrest, applicants - accused persons Harkesh Alias Rakesh Alias Kesi, Jaswant Singh Alias Jassu and Satveer Singh have filed the present Application under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in connection with the First Information Report No.270 of 2023, registered at police station Ramnagar, District Haridwar under Sec. 379 of the Indian Penal Code, 1860.

(2.) Heard Mr. M.K. Ray, learned counsel for applicants and Ms. Manisha Rana Singh, learned AGA for State.

(3.) Mr. M.K. Ray, Advocate, submitted that applicants have been implicated in the present matter. They were not present at the spot. They have not been convicted by any Court. Applicants are permanent resident of District Nainital and the said offences are triable by Magistrate.