CHHAVI CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed for grant of anticipatory bail under Sec. 305 of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.99 of 2025, registered at Police Station Bahadrabad, District Haridwar.

(2.) As per the First Information Report dtd. 14/2/2025, the inform ant found on 18/10/2024 that the applicant stole the jewellery from his house.

(3.) Heard Mr. Gaurav Singh, learned counsel for applicant and Mr. Pradeep Lohani, learned Brief Holder for the State.