RAJENDRA SINGH ALIAS RAJU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed for grant of regular bail in respect of First Information Report No.59 of 2023, registered at police station Kaladungi, District Nainital.

(2.) As per FIR, on 21/3/2023, a trident, bells and Rs.500.00 - Rs.700.00 were stolen by breaking the lock of the donation box of the temple. Informant was informed that the applicant was roaming around the temple at night. FIR was registered on 21/3/2023 at 09:47 hrs. and on the same day, Rs.740.00 and some articles were recovered from the possession of the present applicant.

(3.) Applicant is in judicial custody for the offence under Ss. 380, 411 and Sec. 457 of the Indian Penal Code, 1860.