MONTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed by the applicant seeking 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.) According to the First Information Report dtd. 7/4/2024, the co-accused Jony alias Harsh threatened the informant via his mobile phone on 28/3/2024 at 8:40 p.m. that if he has to do the work in Manglaur area, he (informant) 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.