GURVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed for anticipatory bail in Case Crime No. 688 of 2020, registered at Kotwali Roorkee, District Haridwar under Sec. 386 and Sec. 506 of the Indian Penal Code, 1860.

(2.) The Anticipatory Bail Application of the applicant has been rejected by the learned Ist Additional Sessions Judge, Roorkee, District Haridwar on 2/12/2025.

(3.) According to the First Information Report dtd. 16/12/2020, the applicant and other co-accused threatened the informant on 15/12/2020 that if he did not give Rs.10,00,000.00, they would kill him and his children.