VIKAS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) An FIR was lodged by S.I. J. Ramola of Police Station Manglore, District Haridwar against two accused persons on 21.10.2013, which was registered as case crime no.328/2013 under Sections 379 / 500 IPC (with the inclusion of Sections 420 & 482 IPC later on).

(2.) Heard learned counsel for the parties, considered the grounds taken in the bail application and perused the documents on record.

(3.) According to FIR, accused persons (including the present applicant) made an attempt to steal a battery from a Vodafone tower, but was apprehended on the spot.