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Judgment
15 paragraphs · 250 wordsRavindra Maithani, J
Applicants Robin, Arun and Manoj alias Mojja are in judicial custody in Case Crime No. 616 of 2021, under Sections 379, 411 IPC, Police Station
Gangnahar Roorkee, District Haridwar. They have sought their release on bail.
Heard learned counsel for the parties through video conferencing and perused the file.
An FIR was lodged on 08.10.2021 with regard to theft of batteries from some tower.
Learned counsel for the applicants would submit that the applicants are innocents; alleged recovery has been shown from an open field from the
custody of applicants Manoj and Robin; applicants Arun has no role; alleged recovery is from the open space; applicants are not previous convicts and
it is a case for bail.
Learned State counsel admits that the applicants are not previous convicts and according to him, batteries have been recovered from the
possessions of Manoj and Robin. According to him, recovery was made from an open field.
6 Having considered all these facts, this Court is of the view that it is a case fit for bail and the applicants deserve to be enlarged on bail.
These bail applications are allowed.
Let the applicants be released on bail, on their executing a personal bond and furnishing two reliable sureties by each one of them, each of the like
amount, to the satisfaction of the court concerned.
This bail order be forwarded to concerned court as well as the concerned jail through e-mail also.