GURJIGAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed for Anticipatory Bail in connection with the First Information Report No.228 of 2024, registered at police station Gadarpur, District Udham Singh Nagar.

(2.) Heard Mr. Mani Kumar, learned counsel for the applicants and Mr. V.K. Jemini, learned Deputy Advocate General assisted by Mr. Rakesh Negi, learned Brief Holder for the State.

(3.) Mr. V.K. Jemini, learned counsel for the State has submitted on instruction, received from the Investigating Officer, that the offence is being investigated under Ss. 115(2), 117(2), 191(2), 351(2), 352 and Sec. 118 of the Bharatiya Nyaya Sanhita, 2023.