MANGAL SHUKLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Arvind Vashisth, learned counsel for the applicant and Sri Amit Bhatt, learned Addl. G.A. for the State.

(2.) Learned counsel for the applicant has submitted that the recovered money shown from his possession, was his own money. He further argued that the applicant is a supplier of artificial jewelry and had gone to Jaspur to collect the money from the market/shops and later on, he was arrested by the police along with said money, which was shown to be recovered from his possession. He has further submitted that he has been falsely implicated in the said case and he is in jail since 31.08.2010.

(3.) After hearing learned counsel for the parties and perusing the papers available on record and without expressing any opinion about the final merits of the case, the Court is of the view that the applicant deserves bail at this stage.