RAM KISHORE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicant - Ram Kishore seeking anticipatory bail under Ss. 420, 467, 468 and Sec. 471 of the Indian Penal Code, 1860 in Case Crime No.82 of 2025, registered at Police Station Rudrapur, District Udham Singh Nagar.

(2.) As per the First Information Report, the present applicant and co-accused Sant Lal have fraudulently siphoned of the amount of Rs.19,46,527.00 - (Rupees Nineteen Lakh Forty Six Thousand Five Hundred Twenty Seven) from the pension account of the department.

(3.) Heard Mr. Vikas Kumar Guglani, learned counsel for applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the State.