KAPIL GARG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Third Application, filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Ss. 409, 420, 467, 468 and Sec. 471 of the Indian Penal Code, 1860 in connection with the First Information Report No.41 of 2020, registered at police station SIDCUL, District Haridwar.

(2.) The First Anticipatory Bail Application was dismissed as withdrawn on 27/2/2020. The Second Anticipatory Bail Application was dismissed as withdrawn on 8/11/2021 granting liberty to file Anticipatory Bail Application before the Sessions Judge, Haridwar.

(3.) The Sessions Judge has rejected the Anticipatory Bail Application on 27/4/2022.