HITESH KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE all these three bail applications pertain to the same accused appellant and are also co -related to each other, hence they are being decided by this common order.

(2.) FIRST bail applications of the applicant in the aforesaid three crimes were dismissed as withdrawn vide order dated 30.4.2010 passed by this Court. Hence, second bail application has been moved on his behalf.

(3.) LEARNED Counsel for the accused applicant argued that the applicant was arrested by the police on the date of incident i.e. on 6.11.2009 and some ornaments have been shown to be recovered from his possession, but the description of the ornaments, shown to be robbed, was not mentioned in the FIR which was lodged as Case Crime No. 2725/2009, Under Section 392/411 IPC.