RAVI KUMAR ALIAS BITTU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned Counsel for the applicant submitted before this Court that earlier on 11.8.2009, the bail application of the present accused applicant was rejected by this Court for the offence punishable under Section 394 and 120-B, IPC and against the said order, the bail application of the applicant is pending before the Hon'ble Supreme court. He further submitted that now the I.O. during the course of investigation has added Section 411 IPC against the applicant and since the bail application of the applicant is already pending before the Hon'ble Supreme Court, he only wants a rejection order from this Court so as to approach the Hon'ble Supreme Court afresh because of the aforesaid new development. Learned Addl. GA for the State opposed the bail application of the applicant and stated that the applicant has also got previous criminal history and was involved in a bank robbery case at Kotdwar and a case of bank dacoity is registered against the accused applicant with PS Kotdwar.

(2.) As per the prosecution, on 13.10.2008 four unknown persons committed bank robbery in Jwalapur Branch of the Syndicate Bank in which Rs. 13,56,190/- were looted. Subsequently on 9.1.2009, accused appellant was arrested along with the co-accused and Rs. 50,000/- were recovered from his possession and it was stated by them that the aforesaid recovered money was looted from the bank at Kotdwar. Articles purchased out of the money of bank robbery were also recovered from the house from where the accused appellant and the co-accused were arrested.

(3.) Hence, looking to the seriousness and gravity of offence, I do not find any ground to release the applicant on bail at this state.