BHUWAN CHANDRA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed by the applicant - Bhuwan Chandra Joshi for anticipatory bail in Case Crime No.250 of 2021 (Sessions Trial No.7 of 2022), registered at Kotwali Pithoragarh, District Pithoragarh under Ss. 406, 420, 504, 506, 120B of the Indian Penal Code, 1860 and Sec. 3 of the Uttarakhand Protection of Interests of Depositors (in Financial Establishments) Act, 2005.

(2.) According to the First Information Report dtd. 4/12/2021, the applicant introduced himself to the informant as an agent of SBI Life and Royal Panther. He tempted him to get more dividend from the Royal Panther. The informant gave money for it. He (informant) received dividend but later he did not receive any dividend.

(3.) Heard Mr. Amit Kapri, learned counsel for applicant and Mr. Pradeep Lohani, learned Brief Holder for the State.