VIPIN 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 Crime No. 157 of 2022, registered with Police Station Kotwali Gangnahar, District Haridwar for the offence under Ss. 356, 411 and Sec. 34 of IPC.

(2.) Heard Mr. Alok Kumar, the learned counsel holding brief of Mr. Pankaj Kumar Sharma, learned counsel for the applicant and Mr. Atul Kumar Shah, the learned Deputy Advocate General for the State.

(3.) The learned counsel for the State submitted that according to the present matter, the present applicant had snatched a mobile from the informant and the said mobile was recovered from the possession of the present applicant.