SALMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.103 of 2023, registered at police station Shyampur, District Haridwar.

(2.) The applicant in is judicial custody under Sec. 392, Sec. 411 and Sec. 34 of the Indian Penal Code, 1860.

(3.) As per the First Information Report dtd. 8/9/2023, Smt. Indu Devi, the informant, was going on a motorcycle with her nephew Aman Singh. Three unknown persons came on a Bolero pick-up vehicle (UP12), snatched a chain from her neck and ran away. On the same day, the applicant and two co-accused persons were arrested. The said chain was recovered from the joint possession of the present applicant and co-accused persons.