Shalu Tyagi Alias Vishal 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 First Information Report No.219 of 2022, registered at police station Patel Nagar, District Dehradun. Charge-sheet was filed after completion of the investigation. Learned Magistrate took cognizance of offence under Sections 385, 504, 417 and Section 418 of the Indian Penal Code, 1860.

Mr. Vipul Sharma, Advocate, contended that the applicant has been falsely implicated in the present matter. He is in custody since 15.06.2023, and, all the said offences are triable by Magistrate.

In reply, Mr. S.T. Bhardwaj, Deputy Advocate, submitted that charge-sheet has already been filed under Sections 385, 504, 417 and Section 418 of the Indian Penal Code, 1860.

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- Shalu Tyagi alias Vishal 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.