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Judgment
9 paragraphs · 195 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.289 of 2024, under Section 392 and 411 IPC, Police Station- Kotwali Gangnahar, Roorkee, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 07.06.2024, at 4:35 PM, some motorcycle borne boys pushed the informant and looted her jewellery.
Learned counsel for the applicant would submit that there is no evidence against the applicant; no Test Identification Parade was conducted; the allegedly recovered articles were also not identified.
Learned State Counsel would submit that based on the information of the informer, the applicant was arrested and some articles were recovered from him. He admits that there was no Test Identification Parade conducted.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.