SUNIL NODIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Lalit Sharma, Advocate for the applicant, Mr. K.S. Rautela, Government Advocate assisted by Mr. Siddhartha Bisht, Brief Holder for the State and Mr. B.S. Bhandari, Advocate for the complainant.

(2.) This is the first bail application. The applicant is in jail having been implicated in Case Crime No. 237 of 2016, which has been registered under Sections 420/120B/498A/323/313/494/504/376 of IPC, at Police Station Nehru Colony, District Dehradun.

(3.) Earlier an FIR under Sections 498A/323/313/494/504 of IPC was lodged against the applicant at Police Station Nehru Colony, District Dehradun wherein the present applicant was granted limited protection by this Court in a writ petition. Thereafter another Section 376 of IPC has been added.