SURAJ NAUTIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in FIR No.18 of 2024, under Ss. 303 (2) of the Bharatiya Nyaya Sanhita, 2023, Police Station Kirti Nagar, District Tehri Garhwal, Uttarakhand.

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

(3.) Learned counsel for the applicant would submit that applicant is not named in the FIR. He would submit that there is no evidence against the applicant and police arrested him. He has been named by the co-accused.