HIMANSHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Himanshu alias Kallu is in judicial custody for the offence punishable under Ss. 111, 303(2) and Sec. 317 (5) of the Bharatiya Nyaya Sanhita, 2023 in Case Crime No.686 of 2024, registered at Police Station Bhagwanpur, District Haridwar.

(2.) According to the respondent, a motorcycle (Registration No.UP11BJ6979) of the informant was stolen on 2/7/2024. The First Information Report was registered on 29/8/2024 against unknown person. Nine stolen motorcycles were recovered at the instance of the applicant and co-accused persons.

(3.) Heard Mr. Bilal Ahmed, learned counsel for applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.