RAVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Ravi alias Kallu is in judicial custody in FIR/Case Crime No. 551 of 2021, under Ss. 394, 411, 120B of IPC, Police Station Kotwali Ranipur, District Haridwar. He has sought his release on bail.

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

(3.) According to FIR, on 10/12/2021 at 9:45 late in the evening, two persons attacked the informant and snatched his bag, which had Rs.1,30,000.00 cash and other documents. They also snatched a mobile phone.