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Judgment
5 paragraphs · 176 wordsB.N. Shukla, J.—Heard learned Counsel for the applicant and learned A.G.A. appearing for the State.
It is contended by the learned Counsel for the applicant that F.I.R. has been lodged after two months of the alleged occurrence which is against unknown person, thereafter recovery of motorcycle has been planted.
Learned A.G.A. contended that two stolen motorcycles were recovered from the possession of the applicant.
The offence is triable by the Magistrate 1st class. Applicant has no criminal history and he is in jail since 4.10.2010. Considering the facts and circumstances of the case and submissions made by the learned Counsel for the applicant and without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.
Let the applicant Nawab involved in Case Crime No. 816 of 2010, under sections 379 and 411, IPC Police Station Izzat Nagar District Bareilly be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Court concerned.