Sandeep vs State Of Uttarakhand

Alok Kumar Verma, J

Present Application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.407 of 2023, registered at Police Station Kotwali Haridwar, District Haridwar.

Heard Mr. Bilal Ahmed, learned counsel for the applicant and Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State.

As per FIR, a motorcycle (Super Splendor No.UK08AB3987) of the informant was stolen on 27.05.2023. The First Information Report was registered against the unknown persons.

On 15.06.2023, the said stolen motorcycle was recovered along with other motorcycles on the pointing out of the present applicant and co-accused persons.

Mr. Bilal Ahmed, Advocate, submits that the applicant has been falsely implicated in the present matter. The alleged recovered motorcycles were not recovered at his instance. He has not been convicted by any court. He is in custody since 15.06.2023. The said offences are triable by Magistrate.

Learned counsel for the State 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, 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 – Sandeep 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.