PARTH MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Parth Malik is seeking anticipatory bail in F.I.R. No. 138 of 2022, under Ss. 420, 467, 468, 471, 120-B and 506 IPC, Police Station Rajpur, District Dehradun.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the applicant would submit that on the last date i.e. 21/3/2023, learned counsel for the State sought time to file objections to the application.