MOHAMMAD SAJID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed by the applicant-Mohammad Sajid seeking anticipatory bail in FIR No.35 of 2022, registered at Police Station Clement Town, District Dehradun under Ss. 420, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860.

(2.) The First Anticipatory Bail Application (ABA No.231 of 2022) was dismissed on 18/3/2025 for want of prosecution.

(3.) Heard Mr. Ajay Veer Pundir, learned counsel for the applicant and Mr. Chitrarth Kandpal, learned Brief Holder for the respondent nos.1 and 2.