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Judgment
12 paragraphs · 183 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. Abhishek Verma, Advocate, for the applicant and Mr. J.S. Virk, AGA, for the State of Uttarakhand.
The applicant is in jail having been implicated in FIR No.477 of 2017, which has been registered under Section 379 of IPC, at Police Station â€
Bajpur, District-Udham Singh Nagar.
Learned counsel for the applicant submits that the co-accused, namely, Farukh has already been granted bail by this Court in BA 1st No. 265 of 2018
vide order dated 09.03.2018.
Considering the overall evidence, which is presently available before this Court, prima facie, the applicant has been able to make out a case for bail at
least on parity. 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.