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Judgment
Hon'ble Pankaj Purohit, J.
Applicant has filed the anticipatory bail application in connection with FIR No.458 of 2026 dated 06.09.2026 for the offences punishable under Sections 109, 190, 191(3), 351 (2) and 352 of BNS, 2023, registered with P.S. Rudrapur, District Udham Singh Nagar.
Before filing the present anticipatory bail application, applicant had filed a Criminal Writ Petition (WPCRL) No.1880 of 2026 Gagandeep Singh Vs. State of Uttarakhand. The said criminal writ petition was disposed of vide order dated 18.09.2026 and ten days’ time was granted to petitioner (applicant herein) to appear and surrender before the Court concerned and a protection was given to him only for ten days that no coercive action shall be taken against petitioner.
Applicant submits that he has moved surrender application before the concerned Court on 26.09.2026, however, the concerned Court has called for police report and the matter was fixed for 28.09.2026. But the Police instead of submitting the report before the Court, tried to arrest the applicant, which resulted into filing of anticipatory bail application before the trial court on the very next dated i.e. 29.09.2026.
The said anticipatory bail application is registered as Anticipatory Bail Application No.1147 of 2026 Gagandeep Singh @ Gagan Ratanpuriya Vs. State of Uttarakhand, which was rejected by learned Third Additional Sessions Judge, Rudrapur, District Udham Singh Nagar on 06.10.2026. In the aforesaid background of the fact, this anticipatory bail application is filed by applicant.
Per contra, learned counsel for respondent No.3-informant informed this Court that there are 29 cases pending against the applicant, out of which, 08 cases are of under Section 307 IPC. He produces before this Court the criminal antecedents of the applicant, which is taken on record.
In such view of the matter, no case is made out to grant anticipatory bail to applicant. Accordingly, anticipatory bail application is rejected.