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Judgment
13 paragraphs · 220 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Mohd. Safdar, Advocate for the accused applicant, and Mr. T.C. Agarwal, AGA for the State.
The applicant is in jail having been implicated in Case Crime No. 140 of 2017 for the offences under Sections 379, 411, 414, 468, 471, 482 IPC,
registered in the Police Station Piran Kaliyar, District Haridwar.
It is contended that the applicant has been false implicated on the basis of the statement of the co-accused and he was not named in the FIR. It is
further contended that the co-accused Dilshad has been granted bail in the present crime and the applicant is also entitled for bail at least on the
ground of parity. Applicant is in jail since 5.6.2018.
Considering the overall materials presently available before this Court, 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 in the like amount, to the
satisfaction of the Magistrate/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.