GAURAV KUMAR ALIAS FAUZI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with Case Crime No.228 of 2018, registered with Police Station Rishikesh, District Dehradun, for the offences punishable under Sections 379 and 411 of the I.P.C.

(2.) According to the FIR dated 26.05.2018, Splendor Motorcycle of the informant, bearing registration No.UK 07 AC 3557 was stolen by some unknown person. During investigation, co-accused persons were arrested.

(3.) Heard Mr. Pankaj Kumar Sharma, learned counsel for the applicant and Mr. Saurabh Kumar Pandey, learned Brief Holder for the State of Uttarakhand.