KAJAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed for grant of anticipatory bail under Sect ions 406, 504 and Sect ion 506 of the Indian Penal Code, 1860 in Case Crime No. 167 of 2023, registered at Police Station Patel Nagar, District Dehradun.

(2.) As per the First Information Report, the applicant had taken jewellery from the house of the informant, but she has not returned it.

(3.) Vide order dtd. 18/12/2024, passed by the coordinate Bench, the applicant was granted interim bail.