ANAND KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No.881 of 2022, under Ss. 420, 467, 468, 471, 506 and 120-B IPC and Ss. 3(1)(g) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Manglore, District Haridwar. He has sought his release on bail.

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

(3.) It is argued that co-accused Kusum Kumar Tyagi having similar role has already been granted bail.