DHARMENDRA KUMAR AGARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No.162 of 2024, registered at Police Station Bajpur, District Udham Singh Nagar.

(2.) Charge-sheet has been filed against the applicant for the offence punishable under Ss. 406, 420, 504 and Sec. 506 of the Indian Penal Code, 1860.

(3.) Heard Mr. Sanjay Kumar, learned counsel for the applicant and Mr. Chitrarth Kandpal, learned Brief Holder for the respondent.