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Judgment
8 paragraphs · 243 wordsAlok 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.179 of 2023, registered at police station Kotwali Ranipur, District Haridwar. Applicant is in judicial custody under Sections 379 & 411 of the Indian Penal Code, 1860.
As per the First Information Report dated 14.04.2023, a Bolero Pickup (No.UK 17 CA 0215) of the informant was stolen. The First Information Report was registered against unknown person. The said stolen vehicle was recovered from the joint possession of the present applicant and the co-accused persons on 17.04.2023.
Heard Mr. Vaibhav Singh Chauhan, learned counsel for the applicant and Mr. Saurabh Pandey, learned Brief Holder for the State.
Mr. Vaibhav Singh Chauhan, Advocate contended that the applicant has been falsely implicated in the present matter. The said recovery was planted. There was no public witness in the proceedings of the alleged recovery. Applicant has no criminal history. He is in custody since 17.04.2023, and, two accused persons have already been granted bail by this Court.
Learned counsel for the State has opposed the bail application.
In the facts and circumstances of the case, the Bail Application is allowed.
Let the applicant-Vinay be released on bail on executing his personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.