HARISH KUMAR PRAJAPATI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Apprehending his arrest, the applicant-Harish Kumar Prajapati has filed the Anticipatory Bail Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (in short, "Sanhita, 2023") in FIR No.RCOO72021S0009 of 2021, registered at Anti Corruption Branch, Dehradun under Sec. 302 of the Indian Penal Code, 1860 (in short, "IPC") (Sec. 120B, Sec. 34 and Sec. 218 IPC are added during the course of the investigation).

(2.) Applicant - Vijaypal has filed the Anticipatory Bail Application under Sec. 482 of the Sanhita, 2023 in FIR No.02 of 2023, registered at Police Station Chamba, District Tehri Garhwal under Sec. 376(3), Sec. 506 IPC and Sec. 3 read with Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (in short, "Act, 2012").

(3.) Applicant Kirti Ballabh Nainwal and two others have filed the present Application under Sec. 482 of the Sanhita, 2023 in FIR No.RC0072021S0009, registered at Anti Corruption Branch, Dehradun under Sec. 302 read with Sec. 34 IPC.