WASIM 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. 406 of 2022, registered with Police Station Bhagwanpur, District Haridwar for the offence under Ss. 380 and 454 of IPC.

(2.) According to the allegations of the First Information Report dtd. 16/5/2022, on 13/5/2022, jewellery of the informant was stolen. The First Information Report was registered against the unknown person.

(3.) Heard Mr. Bilal Ahmed, learned counsel for the applicant and Mr. S.T. Bhardwaj, learned Deputy Advocate General for the State.