LAWS(UTN)-2025-9-2

SAHIL AHMAD Vs. STATE OF UTTARAKHAND

Decided On September 12, 2025
Sahil Ahmad Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Apprehending their arrest, the applicant no.1 Sahil Ahmad and applicant no.2 Tahir Ahmad have filed the present application for anticipatory bail in Case Crime No.268 of 2025, registered at Police Station Bajpur, District Udham Singh Nagar under Ss. 406, 420, 464, 465, 467, 468 and Sec. 471 of the Indian Penal Code, 1860.

(2.) The applicants have been granted interim bail on the following conditions:-

(3.) The present Application (Miscellaneous Application No.01 of 2025) has been filed by the applicant no.1 Sahil Ahmad for permission to go to Canada for employment. He has filed a latter of engagement, issued by Infosys Company Ltd., Bengaluru, Karnataka (head office). His assignment in Canada is till 26/11/2026.