YOGESH SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with F.I.R. No.495 of 2021, registered with Police Station Jhabrera, District Haridwar for the offence punishable under Ss. 379 and 411 of the I.P.C.

(2.) According to the FIR dtd. 8/10/2021, one motorcycle of the informant was stolen. The FIR was lodged against the unknown persons. During the investigation, the motorcycle was recovered from the possession of the present applicant.

(3.) Heard Mr. Parikshit Saini, the learned counsel holding brief of Mr. Mohd. Safdar, the learned counsel for the applicant and Mr. Rohit Dhyani, the learned Brief Holder for the State.