Aarif vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Aarif is in judicial custody in Case Crime No.96 of 2024, under Sections 392, 411 and 34 IPC, Police Station- Vikas Nagar, District- Dehradun. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

According to the FIR, on 20.03.2024, at 12:47 in the noon, two motorcycle borne boys snatched the bag of the informant, which has Rs. 10,000/- and some other articles.

Learned counsel for the applicant would submit that the applicant has been falsely implicated; there is no Test Identification Parade conducted.

Learned State Counsel would submit that on the same date, passbook and some money was recovered from the applicant.

The Court wanted to know from learned State Counsel as to whether any Test Identification Parade was conducted? The answer is in negative.

Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.

The bail application is allowed.

Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.