LAWS(UTN)-2025-2-27

VIVEK POKHRIYAL Vs. STATE OF UTTARAKHAND

Decided On February 25, 2025
Vivek Pokhriyal Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The applicant, Vivek Pokhriyal (male), aged about 40, S/o Shri Sher Singh Pokhriyal, R/o Lane No.3, New Basant Vihar Enclave, Dehradun, has filed the present bail application through his learned counsel Mrs. Prabha Naithani. The learned Brief Holder, Shri Pradeep Lohani, opposes the application of the applicant. The accused named above is in judicial custody since 12/9/2024.

(2.) The applicant has filed the present bail application in connection with FIR No. 468 of 2024, registered under Ss. 408, 420, 467, 468, 471, 506 and 120B of IPC, registered with Police Station Patelnagar, District Dehradun.

(3.) Heard learned counsels for the parties.