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Amba Lai Patel vs State of Uttaranchal

Uttarakhand High Court · Decided on 6 September 2001 · Citation: (2002) 1 UC 65

HON’BLE JUDGES
Mahesh Chand Jain, J
CASE NUMBER
Criminal Bail Application No. 800 of 2001
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Judgment

3 paragraphs · 91 words

M.C. Jain, J.—Heard learned Counsel for the applicant and learned A.G. A.

2.

It is submitted on behalf of the applicant that he is not named in the FI.R. As per own case of the prosecution No. extortion took place.

3.

Let the applicant Amba Lai Patel S/o Shri Chatur Dass be released on bail in case crime No. 542 of 2001 under Sections 386/120-B, I.P.C.P. S. Maldwani, District Nainital, on his furnishing a personal bond and two sureties in the like amount to the satisfaction of the C.J. M. Nainital.