Uttaranchal High Court: Ravindra Maithani, J., rejected bail plea of the main accused Pulkit Arya in the Ankita Bhandari Murder Case and observed that the crime was serious and the assertions in the lower Court proved that all the accused persons were present at the spot at the time of the incident.
Ankita Bhandari, who worked as a receptionist at Vanantara Resort in the Ganga Bhogpur area of Pauri district near Rishikesh, was pushed into the Chilla Canal in September 2022 by the resort’s operator, Pulkit Arya and his two employees for resisting their attempts to force her to offer “special services” to a VIP guest.
During the hearing, Ankita Bhandari’s parents submitted that the accused vandalized the resort to hide the evidence and the CCTV cameras of the resort were switched off and the DVR was also tampered with.
Source: Press
