IRFAN 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.01 of 2023, registered at police station Rajpur, District Dehradun.

(2.) The present applicant is in judicial custody under Ss. 419, 420, 467, 468, 471, 506 and Sec. 120B of the Indian Penal Code, 1860.

(3.) Heard Mr. Faizan Ali, Advocate for the applicant and Mr. Bhaskar Chandra Joshi, A.G.A. for the State.