JONY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed by the applicant for anticipatory bail in Case Crime No. 263 of 2024, registered at Police Station Manglaur, District Haridwar under Sec. 384 and Sec. 506 of the Indian Penal Code, 1860.

(2.) As per the First Information Report dtd. 7/4/2024, the applicant threatened the informant via his mobile phone number 9917345940 on 28/3/2024 at 8:40 p.m. that if he has to do the work in Manglaur area, he will have to pay Rs.2,000.00 per day to him.

(3.) Heard Mr. Susheel Kumar, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.