Pradeep Kashyap vs State of Uttarakhand

Umesh Chandra Dhyani, J.—Counter affidavit filed on behalf of the State is kept with the record. Heard learned counsel for the applicant and learned counsel for the State/respondent.

Applicant Pradeep Kashyap, who is in jail in connection with case crime No. 38 of 2012, relating to offences punishable under Sections 420/411 IPC, Police Station Rani Pokhri, District Dehradun, has sought his release on bail.

A First Information Report was lodged against Pradeep Kashyap, present applicant by the complainant SHO, PS Rani Pokhri, Dehradun on 24.11.2012 as regards the offences punishable under Sections 420/411 IPC and Section 25 Arms Act. The stolen motorcycle along with a country made pistol was alleged to have been recovered from the possession of the accused/applicant. It is also the allegation that the accused-applicant was using that motorcycle with a fake registration no. He is in jail for the last 70 days and he has no previous criminal history.

Considering the above facts and circumstances, a case of bail is made out in favour of the applicant. Accordingly, the bail application of the applicant Pradeep Kashyap is allowed. Let the applicant Pradeep Kashyap be released on bail on his executing a personal bond and furnishing two sureties, each of the like amount to the satisfaction of the C.J.M., Dehradun.