MOHD. SHAGEER ALIAS JIBBU 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 the First Information Report No.48 of 2022, registered with Police Station Tallital, District Nainital for the offence under Ss. 379, 411 and 34 of the Indian Penal Code, 1860.

(2.) According to the present matter, in the night of 15/7/2022, 14 battery of the vehicles were stolen. The First Information Report was lodged against unknown person. The said stolen battery were recovered at the instance of the present applicant-accused.

(3.) Heard Mr. Pankaj Singh Chauhan, learned counsel for the applicant and Mr. Pankaj Joshi, learned Brief Holder for the State.