TALIB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No. 214 of 2024, under Ss. 384, 504, 509 IPC, Police Station Gangnahar, District Haridwar.

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

(3.) According to the FIR, the applicant came close to the informant through some social media platform and befriended each other. The applicant has concealed his real identity. Subsequently, the informant stopped talking to the applicant. The applicant demanded money. Rs.20,000.00 were given to him, but he still continued harassing the informant. Subsequently, the husband of the informant came to know about it and the FIR was lodged.