HEMANT KUMAR JHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed seeking anticipatory bail in connection with FIR/Case Crime No.144 of 2021 dtd. 19/4/2021, registered with Police Station Jhabrera, District Haridwar, for offences punishable under Ss. 420, 467, 468, 471 and 120-B of IPC.

(2.) As per the prosecution case, the FIR was originally lodged on 19/4/2021 against the two unknown persons under Ss. 420 and 120-B IPC. Subsequently, the investigation of the case was transferred to Crime Branch, Criminal Investigation Department (CBCID), Uttarakhand. During the course of investigation by the CBCID, gravity of allegations was reassessed and Ss. 467, 468 and 471 IPC were added.

(3.) Heard Mr. Ashutosh Thakral, learned counsel for Applicant and Mr. Pankaj Joshi, learned A.G.A.for the State of Uttarakhand and perused the record.