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Judgment
12 paragraphs · 182 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. S.K. Shandilya, Advocate for the accused applicant, and Mr. Pramod Tiwari, Brief Holder for the State.
The applicant is in jail having been implicated in Case Crime No. 570 of 2017 for the offences under Sections 417 and 420 IPC, registered in the
Police Station Kotwali Laksar, District Haridwar.
It is contended that the applicant has been falsely implicated in the present case and no recovery has been made from him. Applicant is in jail since
16.12.2017.
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.