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Tasleem vs State of Uttarakhand

Allahabad High Court · Decided on 1 December 2009 · Citation: (2009) 12 AHC CK 0186

HON’BLE JUDGES
Dharam Veer, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 397, 411
RESULT
Disposed Of
CASE NUMBER
Criminal First Bail Application No. 1176 of 2009 (Arising out of Case Crime No. 89 of 2009)
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Judgment

5 paragraphs · 215 words

Dharam Veer, J.—Heard Mr. K.S. Verma, learned Counsel for the applicant and Sri Amit Bhatt, learned Addl. G.A. for the State.

2.

Learned Counsel for the applicant submitted that the applicant is not named in the F.I.R. and at the time of recovery of the motorcycle, which was shown to be stolen on 20.8.2009, the applicant was shown simply a pillion rider and he is not at all involved in the abovesaid crime. He further submitted that the prosecution has not collected any evidence against the applicant so as to connect him with the abovesaid offence. He further submitted that the applicant is in jail since 20.8.2009 and he has got no criminal history before this case and the trial has yet not been started.

After considering all the facts and circumstances, on hearing learned Counsel for the parties and perusing the contents of the FIR and other material on record, without expressing any opinion about the final merits of the case, the Court is of the view that the present applicant deserves bail at this stage.

3.

Let the applicantTasleem be released on bail on his executing a personal bond and also on furnishing two sureties each in the like amount to the satisfaction C.J.M., Haridawar.

4.

The bail application is disposed of accordingly.