SHAHNOOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shahnoor is in judicial custody in Case Crime No. 743 of 2021, under Ss. 379, 411 IPC, Police Station Kotwali Jawalapur, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) According to the FIR, a rickshaw was stolen on 27/12/2021, which was subsequently recovered from the possession of the applicant.