MANAWWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with the Case Crime No.371 of 2022, registered at police station Doiwala, District Dehradun.

(2.) As per prosecution's case, FIR was registered on 15/10/2022 against unknown persons, according to which, on 15/10/2022 at 12 o"clock, six persons entered the informant's house. They tied up his wife and looted the jewelry and money by threatening to kill them at the knife point and pistol. During the investigation, a total sum of Rs.85,700.00 was recovered from the possession of the present applicant on 18/10/2022.

(3.) Present applicant is in judicial custody under Ss. 395, 412, 120B and 34 of the Indian Penal Code, 1860.