SHAMSHAD AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application for anticipatory bail has been filed in Case Crime No.117 of 2024, registered at Police Station Pulbhatta, District Udham Singh Nagar under Sec. 420 of the Indian Penal Code, 1860 and Sec. 3 of the Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005.

(2.) An Anticipatory Bail Application No.1305 of 2025 was filed by the applicant before the Sessions Court. Learned Sessions Judge, Udham Singh Nagar has rejected the said Application on 14/11/2025.

(3.) According to the respondent, the applicant and three others were directors of Real Reliable Agroland Company Limited. On 17/10/2013, Balram Yadav, Baljit Singh and Vijay Sharma, the officers of the said Company, told the informant that if he invests in the said Company, his amount will be increased in six years. The informant had purchased several policies, but his money was not refunded. The First Information Report has been registered on 29/6/2024 against the applicant and six other co-accused.