RAHUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These two Applications have been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No. 411 of 2022, registered at Police Station Kotwali Ranipur, District Haridwar.

(2.) The applicants are in judicial custody under Ss. 328, 376D and Sec. 377 of the Indian Penal Code, 1860.

(3.) The First Bail Application of the applicant-Rahul alias Asif was dismissed as withdrawn on 19/12/2022.