GOPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No. 118 of 2024, registered at Police Station Kaladhungi, District Nainital under Sec. 318(4) and Sec. 338 of the Bharatiya Nyaya Sanhita, 2023.

(2.) Heard Mr. D.S. Patni, learned Senior Advocate for the applicant, Mr. Pradeep Lohani, learned Brief Holder for the respondent nos.1 and 2 and Mr. Maneesh Bisht, learned counsel for the respondent no.3.

(3.) Learned Senior Advocate appearing for the applicant has submitted that the First Information Report was lodged against the applicant, but the entire amount has already been paid to the respondent no.3-informant. Applicant, aged about 68 years, has no criminal antecedents. He is a permanent resident of District Nainital, therefore, there is no possibility of his absconding.