FATIMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Anticipatory Bail Application.

(2.) The First Anticipatory Bail Application (ABA No.625 of 2023) was dismissed as withdrawn on 2/8/2023.

(3.) The Second Anticipatory Bail Application has been filed in Case Crime No.53 of 2023, registered at Police Station Clement Town, District Dehradun under Ss. 420, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860.