JABIR ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Jabir Ali is in judicial custody in FIR No. 344 of 2021, under Ss. 420, 467, 468, 471 and 120B IPC, Police Station Nanakmatta, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, police had information that a gang in the area is active, which deals with the vehicles. They would change the number of the vehicles and in collusion with the Traffic Officers would sell them at a high cost. When a raid was conducted, it is the case of the prosecution that the applicant was arrested and from his possession many vehicles were recovered.