Tanveer Ahmed vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Tanveer Ahmed is in judicial custody in FIR No.86 of 2010, under Section 25 of the Arms Act, 1959, and Sections 120-B and 121-A IPC, Police Station Nehru Colony, District- Dehradun. He has sought his release on bail.

Heard learned counsel for the parties and perused the record.

According to the prosecution case, on 10.12.2010, 10 cartridges were recovered from the applicant.

Learned counsel for the applicant would submit that the alleged recovery is false; nothing was recovered from the applicant; there is no material to invoke the provisions of Section 121A IPC against the applicant.

Learned State Counsel would submit that the applicant had told it to the police that he was trained in Pakistan. He belongs to Jammu.

The Court wanted to know from learned State Counsel as to what is the material apart from the statement of the applicant so as to implicate him under Section 121A IPC? He would submit that there is nothing specific about it.

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.