SUMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed by the applicant-Smt. Suman for anticipatory bail in Case Crime No. 688 of 2020, registered at Kotwali Roorkee, District Haridwar under Sec. 386 and Sec. 506 of the Indian Penal Code, 1860. .

(2.) The Anticipatory Bail Application of the applicant has been rejected by the learned Ist Additional Sessions Judge, Roorkee, District Haridwar on 1/7/2025.

(3.) As per the First Information Report dtd. 16/12/2020, the applicant and other co-accused threatened the informant on 15/12/2020 that if he did not give Rs.10,00,000.00, they would kill him and his children.