OMVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with FIR No.651 of 2019, registered with Police Station Rudrapur, District Udham Singh Nagar for the offences punishable under Sections 392 and 411 of I.P.C.

(2.) An first information report was lodged on 15.12.2019 by the informant-Paritosh Kumar Saha with the averments that on 14/15.12.2019, three-four persons came to his factory, namely, Savitar Auto component Pvt. Ltd. and tied up the Guard of the factory with the bed and took away switch parts from the factory by breaking the locks of the said factory. An information was given by the Guard to the informant on telephone. The informant went at the spot. During the investigation, some switch parts were recovered from the applicant/accused on 20.12.2019.

(3.) Heard Mr. Mani Kumar learned counsel for the applicant/accused and Mr. Dinesh Chauhan, learned Brief Holder for the State of Uttarakhand.