ARJINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Bail Application.

(2.) The First Bail Application was dismissed as withdrawn on 14/1/2025 granting liberty to the applicant to file a fresh bail application.

(3.) Applicant is in judicial custody under Ss. 109, 351(3), 115(2), 324(4) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 30 of the Arm s Act, 1959.