LALIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This anticipatory bail application has been filed in Case Crime No. 264 of 2025, registered at Police Station Kaliyar Sharif, District Haridwar under Ss. 309(4), 317(2) and Sec. 61(2) of the Bharatiya Nyaya Sanhita, 2023.

(2.) The Anticipatory Bail Application (No. 592 of 2025) of the applicant has been rejected by the learned Ist Additional Sessions Judge, Roorkee, District Haridwar on 29/11/2025.

(3.) According to the First Information Report dtd. 2/10/2025, the informant Vishal Saini and his friend Sunil were going on a motorcycle on 30/9/2025. Three unknown persons stopped his motorcycle and at gunpoint, they snatched a mobile phone, golden chain, golden ring of the informant and a mobile phone and money from his friend Sunil.