RAJNEESH KUMAR SAINI 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.0349 of 2025 dtd. 24/12/2025, registered with Police Station Vikas Nagar, District Dehradun, for offences punishable under Ss. 108 and 351(3) of B.N.S., 2023.

(2.) As per the prosecution case, the FIR was lodged on 24/12/2025 against seven accused persons including present applicant under the aforementioned Ss. alleging therein that the informant's brother committed suicide on 22/12/2025 and he demanded strict legal action against the individuals named in the suicide note written by deceased.

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