VINAY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present 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.179 of 2023, registered at police station Kotwali Ranipur, District Haridwar. Applicant is in judicial custody under Ss. 379 and 411 of the Indian Penal Code, 1860.

(2.) As per the First Information Report dtd. 14/4/2023, a Bolero Pickup (No.UK 17 CA 0215) of the informant was stolen. The First Information Report was registered against unknown person. The said stolen vehicle was recovered from the joint possession of the present applicant and the co-accused persons on 17/4/2023.

(3.) Heard Mr. Vaibhav Singh Chauhan, learned counsel for the applicant and Mr. Saurabh Pandey, learned Brief Holder for the State.