RAJAB ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicant seeks bail in connection with F.I.R. no.308 of 2013 and Criminal Case no.2529 of 2013, under Sections 392 and 411 IPC, P.S. Kashipur, District Udham Singh Nagar. Heard learned counsel for the parties, considered the grounds taken in the bail application and perused the documents on record. The FIR was lodged against the unknown persons. It is the allegation that some unknown miscreants snatched the bag, which contained some important documents and cash, from the informant's hands. The accused persons, at the time of committing offence, were riding on a motorcycle. The informant could not note down the registration number of the said motorcycle. Since the miscreants were not known, the FIR was lodged against the unknown persons. A recovery of Rs.56,400/ - was shown from the house of the applicant on 22.06.2013. Learned counsel for the applicant submitted that the applicant is in jail since 22.06.2013, is not a previous convict and is ready to furnish reliable sureties, if he is granted bail.

(2.) CONSIDERING the facts and attenuating circumstances, a case of bail is made out in favour of the present applicant. The bail application is allowed. Let the accused -applicant be released on bail on his executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the A.C.J.M.