BINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime/FIR No. 20 of 2021, under Sec. 409 IPC, Police Station Laksar, District Haridwar.

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

(3.) This is second anticipatory bail application of the applicant. The first anticipatory bail application has already been rejected on 2/12/2022.