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Judgment
13 paragraphs · 210 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. Abhishek Verma, Advocate for the applicant and Ms. Pushpa Bhatt, Deputy Advocate General with Mr. R.K. Joshi, Brief Holder for the
State.
The applicant is in jail having been implicated in FIR No. 475 of 2017, which has been registered under Sections 379 and 411 of IPC, at Police Station
Bajpur, District Udham Singh Nagar.
Learned counsel for the applicant submits that the applicant is in jail since 23.10.2017 and co-accused person has already been granted bail by this
Court in BA1 No.404 of 2018 vide order dated 07.03.2018.
Considering the overall evidence which is presently available before this Court and the fact that co-accused has already been granted bail by 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 concerned/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.