NAVI SHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants seek bail in connection with F.I.R./Case Crime no. 285/2012, under Sections 395, 397 & 412 IPC, P.S. Kichha, District Udham Singh Nagar.

(2.) Heard learned counsel for the parties, considered the grounds taken in the bail application and perused the documents on record.

(3.) Applicants, allegedly, trespassed in the house of the complainant in the intervening night of 15/16.10.2012 at about 1:30 AM. When complainant alongwith his wife and son was sleeping, four unknown persons broke open the door of complainant's house and looted the household items. When the complainant's wife objected, then accused persons assaulted her. When the accused persons fled away from the house, then the villagers set the victims free. They (victims) were sent to the Government Hospital, Kichha. Accused persons also looted some cash and three blankets. FIR was lodged on the selfsame day.