Shivam vs State Of Uttarakhand

Alok Kumar Verma, J

The applicant-Shivam is in judicial custody in Case Crime No.41 of 2025, registered at Police Station Bhagwanpur, District Haridwar under Sections 310(2), 317(3) and 61(2) of the Bharatiya Nyaya Sanhita, 2023.

According to the First Information Report dated 07.02.2025, on 06.02.2025 at around 7.34 p.m., some unknown persons looted jewelery, cash and two-three mobile phones from the informant’s house.

Heard Mr. Alok Kumar, learned counsel for the applicant and Mr. G.S. Sandhu, learned Additional Advocate General for the State.

Mr. G.S. Sandhu, Additional Advocate General submitted that some money and a golden ring were recovered from the possession of the present applicant.

Mr. Alok Kumar, Advocate contended that the applicant has been falsely implicated in the present matter. Nothing was recovered from his possession. Applicant is not a convicted person. He is a permanent resident of District Haridwar, therefore, there is no likelihood of his absconding. He is in judicial custody since 10.04.2025. One co-accused of the similar role has been granted bail by the Court of Session and one co-accused has been granted anticipatory bail by this Court.

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 applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant – Shivam be released on bail on his executing a personal bond and furnishing two reliable sureties to the satisfaction of the court concerned.