RAHUL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed by the applicant ' Rahul Kumar seeking anticipatory bail in the First Information Report bearing registration no.535 of 2024, registered at Police Station Jhabrera, District Haridwar under Ss. 109, 351(3) and Sec. 352 of the Bharatiya Nyaya Sanhita, 2023.

(2.) Heard Mr. Gaurav Singh, learned counsel for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the State.

(3.) Mr. Gaurav Singh, Advocate, submitted that the applicant has been falsely implicated in the present matter. He was not present on the spot. He does not have any criminal antecedents. He is a permanent resident of District Haridwar, therefore, there is no chance of his absconding, and, he was granted interim bail on 3/1/2025, and, the conditions of the interim bail have not been violated by him.