RACHNA SEHGAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed by the applicant Rachna Sehgal seeking anticipatory bail in Case Crime No. 31 of 2024, registered at Police Station Mallital, District Nainital under Ss. 504, 506 of the Indian Penal Code, 1860, Sec. 3(1)(r) and Sec. 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Heard Mr. Arvind Vashistha, learned Senior Advocate for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the respondent.

(3.) Mr. G.S. Sandhu, Additional Advocate General, submitted on instructions that the Investigating Officer submitted the charge-sheet against the present applicant under Sec. 504 and Sec. 506 of the Indian Penal Code, 1860.