TANUJ PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the anticipatory bail applications arise from the same FIR, they are heard together and are being decided by this common order.

(2.) Applicants Tanuj Pal and Mohit Pal seek anticipatory bail in Case Crime No.240 of 2024, under Sec. 66C, 66D of the Information Technology Act, 2000, and Ss. 120-B, 419, 420 IPC, Police Station SIDCUL, District Haridwar.

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