ANIS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Applicant- Anis is in judicial custody for the offence punishable under Sec. 69 of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.386 of 2025, registered at Police Station Ramnagar, District Nainital.

(2.) The First Bail Application (No.2361 of 2025) was dismissed as withdrawn on 15/12/2025 granting liberty to the applicant to file afresh.

(3.) Heard Mr. D.S. Mehta, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.