BA1/864/2023
2025 Latest Caselaw 2153 UK

Uttarakhand High Court

BA1/864/2023 on 20 February, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                       Office N ot e s,
                    re por t s, or de rs or
                      proce e din gs or
SL. N o.   Da t e                                                          COURT'S OR JU DGE'S ORDERS
                      dire ct ion s a n d
                    Re gist r a r's orde r
                     w it h Sign a t u re s

                                              BA1 No.864 of 2023
                                              Hon'ble Pankaj Purohit, J.

Mr. Ankurit Raj David, learned counsel for the petitioner.

2. Mr. Bhaskar Ch. Joshi, learned AGA for the State.

3. This bail application has been filed by the applicant seeking his release in connection with FIR No.54 of 2021 (Crl. Case No.2988 of 2022) u/s 120-B, 420, 468 and 471 IPC registered at P.S. Mallital, District Nainital.

4. It is informed by learned State Counsel that applicant Nakul has been convicted on conclusion of trial vide judgment dated 01.07.2024 passed by learned J.M. Nainital.

5. In such view of the matter, present bail application has rendered infructuous and the same is dismissed as such.

(Pankaj Purohit, J.) 20.02.2025 R.Dang