RAJKUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Priyanshu Gairola, Advocate nominated by the High Court Legal Services Committee for the applicant-accused Rajkumar and Mr. Subhash Tyagi Bhardwaj, the learned Deputy Advocate General for the State.

(2.) Mr. Priyanshu Gairola, the learned counsel submitted that the applicant was granted bail by the VIIth Additional Sessions Judge, Dehradun in two cases i.e. in Case Crime No. 484 of 2021, registered with Police Station Patel Nagar, District Dehradun for the offence under Ss. 399, 402 of I.P.C., and, in Case Crime No. 486 of 2021, registered with Police Station Patel Nagar, District Dehradun for the offence under Sec. 25/4 of the Arms Act, 1959, on furnishing personal bond and two sureties in each case. He further submitted that the applicant is a poor person, and, it is impossible for the applicant to arrange four sureties. Therefore, the learned counsel appearing for the applicant requested to issue a direction to release the applicant in both the cases on furnishing two person as two sureties as against both the cases.

(3.) Mr. Subhash Tyagi Bhardwaj, learned Deputy Advocate General for the State, has no objection.