LAWS(UTN)-2023-8-5

ASHISH MALIK Vs. STATE OF UTTARAKHAND

Decided On August 10, 2023
Ashish Malik Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) These four Bail Applications have been filed for grant of regular bail in connection with Case Crime No.104 of 2023, registered at police station Gangnahar, District Haridwar. Applicants are in judicial custody under Ss. 419, 420, 452, 467, 468, 471 and Sec. 34 of the Indian Penal Code, 1860.

(2.) These four Bail Applications have arisen from one case crime number i.e. Case Crime No.104 of 2023. Therefore, these four bail applications are being considered and decided by this common order. Record of First Bail Application No.1320 of 2023 will be leading file.

(3.) The case of the prosecution is that on 8/2/2023, five unknown persons went to the house of the informant. They introduced themselves as Income Tax Officers. They searched his house. Informant had kept Rs.20,00,000.00(Twenty Lakh) at his house for the marriage of his daughter, which they took with them. The First Information Report was lodged by the informant Sudhir Kumar Jain on 11/2/2023. Applicant-Dheeraj along with Salman Alias Samar were arrested on 22/2/2023. At that time, a sum of Rs.1,50,000.00 was recovered from the possession of applicant Dheeraj and a sum of Rs.1,00,000.00and a cheque book were recovered from the possession of applicant Salman Alias Samar. They disclosed the names of the other applicants in their confessional statements. On 1/3/2023, a sum of Rs.38,000.00 was recovered from the possession of the applicant Parvez. He was arrested. Applicant Ashish Malik surrendered before the court concerned. He was taken on police custody remand. A vehicle, I-20 Registration No.DL-7CU-3567 was recovered on the pointing out of the applicant-Ashish Malik. According to the prosecution, all four applicants reached the informant's house on the said car. After completion of the investigation, the charge-sheet has been filed.