VIRENDRA SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Anticipatory Bail Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Sec. 354 and Sec. 376 (2) (d) of the Indian Penal Code, 1860 (in short, 'IPC') in connection with Case Crime No. 344 of 2023 registered at police station Vikas Nagar, District Dehradun.

(2.) The First Information Report was registered under Sec. 354 IPC. The First Anticipatory Bail Application was filed by the applicant for Anticipatory Bail under Sec. 354 IPC. During the course of investigation, Sec. 376 (2) (d) IPC has been added. Therefore, on the request of the applicant, the First Anticipatory Bail Application was dismissed on 1/9/2023 by granting liberty to file a fresh Application under Sec. 438 of the Code of Criminal Procedure, 1973, as per law.

(3.) Constitution Of India, 1950 - Article 21 The present Anticipatory Bail Application was listed for the first time on 5/9/2023. On the said date, learned counsel for the State had sought one week's time to get instruction and learned counsel for the victim had sought one week's time to file objection to the Anticipatory Bail Application. The date was fixed for today i.e. on 19/9/2023.