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Judgment
12 paragraphs · 192 wordsSudhanshu Dhulia, J. (Oral)Â Â Â Â
Heard Mr. Rajeev Sharma, Advocate, for the applicant and Mr. T.C. Aggarwal, AGA, for the State of Uttarakhand.
The applicant is in jail having been implicated in Case Crime No.18 of 2018, which has been registered under Sections 379, 411 and 34 of IPC, at
Police Station â€" SIDCUL, District- Haridwar.
Learned counsel for the applicant submits that the applicant is in jail since 28.05.2018 and the applicant has not been named in the first information
report.
Considering the overall evidence, which is presently available before this Court and the fact that the applicant is in jail since 28.05.2018, prima facie,
the applicant has been able to make out a case for bail. The bail application is allowed accordingly.
Let the applicant be enlarged on bail in the aforesaid crime on his executing a personal bond and two reliable sureties each of the equal amount to the
satisfaction of the Magistrate/court concerned.
It is made clear that any observations made by this Court are only for the purposes of grant of bail. It shall not be taken into consideration at all in any
other proceedings.