VIRENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Virendra Kumar is in judicial custody in Case Crime No.02 of 2022, under Ss. 302, 201, 34, 392, 411 IPC, Revenue Police Thana Udeypur, Bhikiyasain District- Almora. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is argued by learned counsel for the applicant that co-accused Sunil Singh Bisht, having similar role, has already been granted bail by this Court in BA1 No.228 of 2023 on 21/3/2023. It is also submitted that from the possession of the co-accused, motorcycle was allegedly recovered, a few days after the alleged incident, whereas, a recovery of Rs.12,000.00 has been allegedly made from the applicant after more than a month.