RAVTAJ AULAKH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been moved under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking anticipatory bail in connection with FIR/Case Crime No.0010 of 2026 dtd. 11/1/2026, registered under Ss. 115(2), 190, 191(2), 191(3) and 324(2) of the Bharatiya Nyaya Sanhita, 2023, registered with Police Station Dineshpur, District Udham Singh Nagar.

(2.) Heard learned counsel for the applicants and learned D.A.G. for the State and perused the record.

(3.) Learned counsel for applicants submits that the applicants are students of class 12th and the allegations leveled against them are frivolous, fictitious and false. He further submits that without investigating the matter, Investigating Officer is threatening the applicants to arrest which is against the principle of natural justice. He also submits that the applicants have falsely been implicated in the present matter and no offence is made out against the applicants.