Sahzad And Another vs State Of Uttarakhand

Alok Kumar Verma, J

The present Application under Section 483(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed for regular bail in connection with the

Case Crim e No. 705 of 2024, registered at Kotwali Gangnahar, District Haridwar.

The applicants- Sahzad and Sonu alias Kagga are in judicial custody for the offence under Sections 303(2), 317(2) and 3(5) of the Bharatiya Nyaya

Sanhita, 2023. Â

As per the First Information Report, on 18.11.2024, the informant’s sister was going in a three wheeler. Someone stole gold and silver jewellery

from her bag. The First Information Report was lodged on 10.12.2024. During the course of investigation, the said jewellery were recovered from the

possession of the applicants on 13.12.2024.

Heard Mr. Mohd. Safdar, learned counsel for applicants and Mr. Akshay Latwal, learned Brief Holder for the respondent.

Mr. Mohd. Safdar, Advocate, has contended that the applicants are innocent persons. They have been falsely implicated in the present matter.

Nothing was recovered from their possession. Applicants are not previous convicts, and, they are permanent residents of District Haridwar, therefore,

there is no likelihood of t heir absconding.

Mr. Akshay Latwal, learned Brief Holder, has opposed the bail application orally.

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

opinion as to the merit of the case, this Court is of the view that the applicants deserve bail at t is stage.

The Bail Application is allowed.

Let the applicants, namely, Sahzad and Sonu alias Kagga, be released on bail on their executing personal bonds and furnishing two reliable sureties,

each in the like amount, by each one of them, to the satisfaction of the court concerned.