PRIYANKA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in Case Crime No.0031 of 2023, under Ss. 120-B, 504, 506, 386, 389 IPC, Police Station Muni Ki Reti, District Tehri Garhwal.

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

(3.) The informant had some strained relations with his wife. It is this time when the applicant entered into his life. They came close to each other. The FIR records that the informant extorted huge money from the informant by blackmailing him or by threatening him that if money is not given, she would implicate the informant in false cases of rape. In that process, other co-accused also assisted the applicant.