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Judgment
13 paragraphs · 199 wordsRavindra Maithani, J
Applicant Shahnoor is in judicial custody in Case Crime No. 743 of 2021, under Sections 379, 411 IPC, Police Station Kotwali Jawalapur, District
Haridwar. He has sought his release on bail.
Heard learned counsel for the parties through video conferencing and perused the record.
According to the FIR, a rickshaw was stolen on 27.12.2021, which was subsequently recovered from the possession of the applicant.
It is argued that there is no independent witness of the alleged recovery; same day recovery has been shown and the applicant is not a previous
convict.
State counsel admits that there is no previous conviction recorded in the name of the applicant.
6 Having considered all these facts, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, 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.