MADHU KOHLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application for anticipatory bail has been filed in Case Crime No.392 of 2021, registered at Police Station Vikasnagar, District Dehradun under Ss. 420, 406 and Sec. 120B of the Indian Penal Code, 1860.

(2.) The First Anticipatory Bail Application (No.82 of 2023) was dismissed as withdrawn on 15/10/2025 granting liberty to the applicant to file afresh.

(3.) According to the First Information Report dtd. 2/9/2021, the informant invested in the business run by the applicant and the co-accused on the assurance that she will pay high returns, but the informant was not paid the returns.