PANKAJ SINGH BADELA 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.178 of 2022, registered at police station Dineshpur, District Udham Singh Nagar.

(2.) Applicant is in judicial custody under Ss. 323, 420, 504 and Sec. 506 of the Indian Penal Code, 1860.

(3.) Heard Mr. M.S. Pal, learned Senior Advocate assisted by Mr. S.S. Mehra, Advocate with Mr. Manoj Bhatt, Advocate for the applicant and Mr. Pratiroop Pandey, learned A.G.A. assisted by Mr. Rakesh Negi, learned Brief Holder for the State.