CHUTTAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Chuttan is in judicial custody in FIR No. 171 of 2022, under Ss. 380, 457, 411 and 120B of IPC and Ss. 3/25 and 4/25 of the Arms Act, 1959, Police Station I.T.I., District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, on 3/5/2022, in the morning, the informant realized that various articles from his house had been stolen. When he checked CCTV camera, he could notice that four unknown persons had entered into lobby, armed with weapons and did commit that.