KAPIL DEV RATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No. 80 of 2022, registered at police station Kotwali Uttarkashi, District Uttarkashi.

(2.) Applicant is in judicial custody under Ss. 420, 406, 506 and Sec. 120B of the Indian Penal Code, 1860, Sec. 4 read with Sec. 22 of the Banning of Unregulated Deposit Schemes Act, 2019 and Sec. 3 of the Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005.

(3.) Heard Mr. Pawan Mishra, learned counsel for the applicant and Mr. Pramod Tiwari, learned Brief Holder for the State.