KARAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicants seeking anticipatory bail under Ss. 406, 420, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860 in Case Crime No.175 of 2021, registered at Police Station Prem Nagar, District Dehradun.

(2.) Heard Mr. Siddhartha Sah, learned counsel for the applicants, Mr. G.S. Sandhu, learned Additional Advocate General assisted by Mr. Pradeep Lohani, learned Brief Holder for the State and Mr. Lalit Sharma, learned counsel for the informant.

(3.) Mr. Siddhartha Sah, Advocate, submitted that the main accused has already been granted anticipatory bail in Anticipatory Bail Application No. 1234 of 2024. Applicants are not part of any sale-deeds. There are only bald allegations against them. Applicants are innocent. They are perm anent residents of District Dehradun, therefore, there is no possibility of their absconding.