SHER MOHMMAD ALIAS SHERU Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD the learned counsel for the applicant and the learned A.G.A.

(2.) APPLICANT -accused was not named in the FIR and according to the prosecu­tion, stolen ornaments have been recov­ered from his possession. The details of the ornaments were not given in the F I. R. and till the statement of the complainant was recorded after three days under section 161 of Cri. P.C. no detail of the ornaments was submitted to the Investigating Officer. Considering this aspect. I find it a fit case for bail.