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Judgment
13 paragraphs · 204 wordsSudhanshu Dhulia, J. (Oral)
Heard Ms. Pushpa Joshi, Senior Advocate, assisted by Ms. Chetna Latwal, Advocate for the accused applicants, and Mr. T.C. Agarwal, AGA for
the State.
The applicants are in jail having been implicated in FIR No. 115 of 2018 for the offences under Sections 392 and 411 IPC, registered in the Police
Station Ramnagar, District Nainital.
It is contended that the alleged incident happened on 5.6.2018, but the FIR could be lodged on 11.6.2018 against unknown persons. It is further
contended that the applicants have been falsely implicated in the present case. Applicants are in jail since 12.6.2018.
Considering the overall materials presently available before this Court, prima facie the applicants have been able to make out a case for bail. The bail
application is allowed accordingly.
Let the applicants be enlarged on bail in the aforesaid crime on executing a personal bond and two reliable sureties, each in the like amount, by each
one of them, 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.