Zaheer Abbas vs State Of Uttarakhand

Alok Kumar Verma, J

Present Bail Application has been filed for grant of regular bail in connection with Case Crime No.49 of 2023, registered at police station I.T.I., District Udham Singh Nagar under Section 379 and Section 411 of the Indian Penal Code, 1860.

As per allegations of the First Information Report, on 27.02.2023, two unknown persons stole Rs.41,500/-(Rupees forty one thousand five hundred) from the informant.

During the investigation, the said stolen Rs.41,500/-were recovered from the possession of the present applicant and co-accused.

Heard Mr. D.C.S. Rawat, learned counsel for applicant and Mrs. Pushpa Bhatt, learned Deputy Advocate General for State.

Mr. D.C.S. Rawat, Advocate, contended that the applicant is an innocent person; he has been implicated in the present matter; nothing was recoverd from his possession; he has no criminal history; he is not convicted by any Court, and, he is in custody since 28.02.2023.

Mrs. Pushpa Bhatt, Deputy Advocate General, has opposed the bail application.

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-Zaheer Abbas 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.