ARVIND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These two bail applications have been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with FIR No.414 of 2021, registered with Police Station Kotwali Ranipur, District Haridwar for the offence under Ss. 379, 411 read with Sec. 34 of IPC.

(2.) According to the First Information Report, a vehicle, bearing No.U.K.08AF6929, was stolen at 9:00 hours' on 12/9/2021. The First Information Report was registered against unknown persons. The said vehicle was recovered from the joint possession of the applicants-accused persons.

(3.) Heard Mr. Gaurav Singh and Mr. Bilal Ahmed, learned counsel for the applicants and Mr. V.S. Rathore, learned AGA for the State.