RAM SWAROOP @ BARETHA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the accused-applicant, learned A.G.A. and perused the record.

(2.) This is a bail application moved by the accusedapplicant Ram Swaroop alias Baretha in case crime no.1386/2017, under section 41/411, 413, 420, 467, 468, 471 IPC, Police Station Gomti Nagar, District Lucknow, wherein as per the prosecution version, on 30.10.2017, on receiving a secret information police party apprehended two persons namely Raghvendra Shukla and Ramswaroop alias Baretha, riding a motorcycle, who could not show the registration certificates and other documents of the motorcycle bearing number UP 32 AQ 2001, engine no. 0ZE 1 BE 43744 and Chasis no. 02 E 20 F48502. Correct number of the vehicle was UP 32 AQ 2661 regarding which a case crime no.617/17 under section 379 IPC was registered at Police Station Vibhuti Khand. On the pointing out of the accused persons, 11 motorcycles were also recovered. It is confessed by the accused persons that they have stolen these motorcycles. Accordingly, FIR under section 41/411/413/420/467/468/471 IPC was registered at Police Station Gomti Nagar, Lucknow.

(3.) Bail application of the accused-applicant was rejected by the learned Additional Sessions Judge/ Special Judge SC/ST Act on 12.01.2018.