BITTU ALIAS VIKRAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri Parikshit Saini, Advocate for the applicant; Sri B. S. Parihar, Brief Holder for the state; and perused the record.

(2.) THIS is a case of pick-pocketing. The main accused who is alleged to have taken the purse from the pocket has already been enlarged on bail on 3rd January, 2008. It is also case of the prosecution that the accused Manmohan Sharma handed over the purse to the present accused-applicant. The accused Manmohan Sharma has already been released on bail and the accused-applicant is in jail from 7th November, 2007.

(3.) CONSIDERING the facts and circumstance of the case in totality, it is a fit case for bail.