MOHD ARIF 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.48 of 2022, registered with Police Station Tallital, District Nainital for the offence under Ss. 379, 411 and 34 of the Indian Penal Code, 1860.

(2.) According to the present matter, in the night of 15/7/2022, 14 batteries of the vehicles were stolen. The First Information Report was lodged against unknown person. Out of the said 10 batteries, 4 batteries have been recovered at the instance of the present applicant-accused.

(3.) Heard Mrs. Sheetal Selwal, learned counsel for the applicant and Mrs. Shivangi Gangwar, learned Brief Holder for the State.