KAILASH CHANDRA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No. 239 of 2025, registered at Police Station Raipur, District Dehradun under Ss. 120B, 420, 467, 468 and Sec. 471 of the Indian Penal Code, 1860.

(2.) An Anticipatory Bail Application (No. 1338 of 2025) was filed. The said Application has been rejected by the learned Sessions Court, Dehradun on 16/12/2025.

(3.) Heard Mr. Bhuwan Bhatt, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.