SAVEZ S/O VAZID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Applicant- Savez who is in jail in connection with crime No. 303 of 2013, relating to offences punishable under section 457, 380 and 411 IPC, registered at P.S. Kotwali Manglaur, District Haridwar, has sought his release on bail.

(3.) Learned counsel for the applicant submitted that applicant has falsely been implicated in the case, and he was picked up by the police from his residence. It is also contended that two persons have been arrested, and only one bag containing the bell was recovered. It is not specifically shown that recovery has been made from the present applicant. It is further submitted that applicant has no criminal history. He is the only person to look after his family.