RASHID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Second Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No. 300 of 2022, registered at police station Ranipur, District Haridwar.

(2.) Applicant is in judicial custody under Ss. 419, 420, 467, 468, 471 and Sec. 120 B of the Indian Penal Code, 1860.

(3.) The First Bail Application (No.567 of 2023) was dismissed as withdrawn on 30/10/2023.