INDERJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Sec. 285 and Sec. 436 of the Indian Penal Code, 1860 in connection with the First Information Report No. 86 of 2022, registered at police station Kotwali Dehradun, District Dehradun.

(2.) As per the First Information Report dtd. 10/2/2022, on 6/1/2022, at around 4 a.m., with intention to cause death, the applicant put explosive substance in a bottle, set it on fire and threw it at the informant's house.

(3.) The First Information Report was registered under Sec. 285 of the Indian Penal Code, 1860. Sec. 436 of the Indian Penal Code, 1860 was added during the course of the investigation.