ISLAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with F.I.R. No.361 of 2020, registered with Police Station Kashipur, District Udham Singh Nagar for the offence under Ss. 392, 411 and 506 of I.P.C.

(2.) On 19/7/2020, an FIR was lodged by the informant Gaurav Kumar Rajput. According to the FIR, on 18/7/2020 at 02:05 hrs, four persons entered the house of the informant with knives and under threat took away various articles from his house. The FIR was registered at 18:40 hrs. against the four unknown persons. During the investigation, a purse and Aadhaar Card of the informant and I.D. of the informant's wife were recovered from the possession of the present applicant. After completion of the investigation, charge-sheet has been filed.

(3.) Heard Mr. Mehbooh Rahi, the learned counsel for the applicant and Mr. T.C. Agarwal, the learned Deputy Advocate General with Mr. P.S. Uniyal, the learned Brief Holder for the State.