MOHAMAD SAHROOKH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Asif Ali and Mr. Rakesh Negi, learned Advocates for the applicant and Mr. Pratiroop Pandey, learned A.G.A. for the State of Uttarakhand.

(2.) This First Bail Application has been filed for grant of regular bail in connection with F.I.R. No. 311 of 2019 registered with Police Station Haldwani, District Nainital for the offences punishable under Sections 392 read with 34 and Section 411 of the Indian Penal Code.

(3.) An F.I.R. was lodged by the informant on 11.08.2019 against two co-accused persons. According to the F.I.R., in the evening of 11.08.2019 at Mandi Bye Pass Honda Tiraha, Police Station Haridwar, District Nainital, four persons demanded mobile from the informant. All the said four persons started marpeet with the informant and snatched Rs.15350/-, Aadhar Card of the informant, Pan Card and ATM of the ICICI Bank; after snatching these articles, they fled away towards the forest.