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Judgment
5 paragraphs · 167 wordsAlok Kumar Verma, J
The present Application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicant seeking anticipatory bail under Sections 318(4), 351(2) and Section 352 of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.8 of 2025, registered at Police Station Srinagar, District Pauri Garhwal.
Heard Mr. Bilal Ahmed, learned counsel for applicant and Mr. G.S. Sandhu, learned Additional Advocate General assisted by Mr. Deepak Bhardwaj, learned Brief Holder for the State.
Mr. G.S. Sandhu, learned Additional Advocate General for the State, on instruction received from the Investigating Officer, submitted that a notice under Section 35(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been sent to the applicant by the Investigating Officer. The Investigating Officer is not going to arrest the applicant at this stage.
After the said submission, on the request of Mr. Bilal Ahmed, learned counsel for the applicant, the present Anticipatory Bail Application (ABA No.244 of 2025) is disposed of accordingly.