BRAMHPAL SINGH 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 the First Information Report No.144 of 2021, registered with the Police Station Shyampur, District Haridwar for the offence under Ss. 294, 354, 354D, 506 and 509 of IPC.

(2.) Heard Mr. Rakshit Joshi, the learned counsel for the applicant and Mr. Atul Kumar Shah, the learned AGA for the State.

(3.) The learned counsel for the applicant submitted that the applicant is an innocent person; he has been implicated in this matter; the said offences are triable by Magistrate; the applicant is a permanent resident of District Haridwar; he has no criminal history and he is in custody since 27/8/2021.