PIYUSH BALIYAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No.164 of 2024, under Ss. 307, 120-B and 34 IPC, Police Station Gangnahar, District Haridwar.

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

(3.) It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted anticipatory bail by this Court.