Mohan @ Sagar Ramola vs State Of Uttarakhand

Alok Kumar Verma, J

Heard Mr. Anil Kumar Dabral, learned counsel for the applicant and Mrs. Manisha Rana Singh learned A.G.A. for the State of Uttarakhand.

This First Bail Application has been filed by the applicant for grant of regular bail in connection with Case Crime No.53 of 2019, registered at Police

Station New Tehri, District Tehri Garhwal, for the offences punishable under Sections 392 and 411 of the Indian Penal Code, 1860.

An First Information Report was lodged on 29.11.2019 by the informant. According to the FIR, on 27.11.2019, the informant and his family had

gone in a fare and his sister Ena was in the house. Some unknown miscreants locked his sister in a room and by breaking the doors of other rooms,

some cash and jewellery were stolen by them.

The learned counsel for the applicant submits that the applicant is innocent person; he is just 24 years old; the applicant has been falsely implicated;

he is in custody since 14.12.2019; the alleged recovery shown by the police is totally false.

The learned A.G.A. appearing for the State of Uttarakhand opposed the bail application. The learned State counsel submits that five other criminal

cases are pending against the applicant.

The learned counsel for the applicant rebutted the submission of the learned State Counsel and submits that the applicant has been acquitted in all

five cases as mentioned by the learned State Counsel.

Having considered the submissions of the learned counsel for both the parties and in the facts and circumstances of the case, without expressing

any opinion as to the merits of the case, this Court is of the view that the applicant deserves bail at this stage.

The first bail application is allowed.

Let the applicant be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction

of the court concerned.