CHANDRAKANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Chandrakant @ Major Chandrakant is seeking anticipatory bail in F.I.R./Case Crime No. 149 of 2023, under Ss. 420, 467, 468, 471 & 120-B of IPC, Police Station Kichha, District Udham Singh Nagar.

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

(3.) Learned State Counsel would submit that applicant has an equally efficacious remedy available to file the anticipatory bail application before the Sessions Court but instead of approaching the Sessions Court, the applicant/accused has directly come before this High Court without exhausting equally efficacious remedy available before Sessions Court.