GAGAN GARG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant seeks anticipatory bail in FIR No.104 of 2019, Criminal Case No.706 of 2020, State Vs. Imtiyaz and Others, under Sec. 120-B, read with Ss. 420, 467, 468, 471 and 379 IPC and Sec. 26 of the Indian Forest Act, 1927, Police Station Gadarpur, District Udham Singh Nagar.

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

(3.) It is argued by learned counsel for the applicant that during investigation, the arrest of the applicant was stayed by this Court. Now chargesheet has been filed. Similarly placed co-accused Gurmukh Singh has already been granted anticipatory bail by this Court in ABA No.728 of 2024.