KADIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with Case Crime No. 406 of 2022, registered with Police Station Bhagwanpur, District Haridwar for the offence under Ss. 380, 411, 454, 34 of I.P.C.

(2.) According to the First Information Report, on 13/5/2022, jewellery was stolen from the house of the informant. The First Information Report was lodged against unknown person on 16/5/2022 at 11:53. During the investigation, stolen jewellery was recovered from the possession of the present applicant.

(3.) Heard Mr. Shariq Khurshid, the learned counsel holding brief of Mr. Gaurav Singh, the learned counsel for the applicant and Mr. V.S. Rathore, the learned A.G.A. for the State.