AJAY 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 Case Crime No. 103 of 2023, registered at police station Shyampur, District Haridwar.

(2.) Applicant is in judicial custody under Sec. 392 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the First Information Report dtd. 8/9/2023, informant Smt. Indu Devi was going on a motorcycle with her nephew Aman Singh. Three unknown persons came on a Bolero pick-up vehicle (UP12), snatched a chain from her neck and ran away. During the investigation, applicant and co-accused persons were arrested. The said chain was recovered from the joint possession of the applicant and co-accused persons.