Raja vs State Of Uttarakhand

Alok Kumar Verma, J

Present Bail Application has been filed for grant of regular bail in connection with the Case Crime No179 of 2023, registered at police station Kotwali Ranipur, District Haridwar under Section 379 and Section 411 of the Indian Penal Code, 1860.

According to the First Information Report dated 14.04.2023, a Bolero pickup vehicle No.UK-17-CA-0215 of the informant was stolen. The First Information Report was registered against unknown person.

During investigation, the said vehicle was recovered from the possession of the applicant on 17.04.2023.

Heard Mr. Vaibhav Singh Chauhan, learned counsel for applicant and Mr. Dinesh Chauhan, learned Brief Holder for State.

Mr. Vaibhav Singh Chauhan, Advocate, has submitted that the applicant is an innocent person; he has been implicated in the present matter; the alleged recovery is planted; applicant has no criminal history and he is in custody since 17.04.2023.

Mr. Dinesh Chauhan, Brief Holder, has opposed the bail application.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, there is no reason to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant-Raja 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.