ANKUSH SRIVASTAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending their arrest, the applicants have filed the present Applications under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Sec. 420 of the Indian Penal Code, 1860 in case bearing First Information Report No. 173 of 2023, registered at Police Station Mukhani, District Nainital.

(2.) These two applications arise from one First Information Report (FIR No. 173 of 2023), therefore, these applications are being heard together and decided by this common order.

(3.) Anticipatory Bail Application No. 1049 of 2024 will be treated as a leading case.