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Judgment
12 paragraphs · 191 wordsSUDHANSHU DHULIA, J. (ORAL)
Heard Mr. Mohd. Safdar, Advocate, for the applicant and Mr. J.S. Virk, AGA, for the State of Uttarakhand.
The applicant is in jail having been implicated in Case Crime No.276 of 2017, which has been registered under Sections 420/467/468/471 and 120B of
IPC, at Police Station â€" Kotwali Gangnahar, Roorkee, District-Haridwar.
Learned counsel for the applicant submits that the applicant has falsely been implicated in the case. He further submits that civil cases are also
pending between the parties.
Considering the overall evidence, which is presently available before this Court and the fact that the
applicant is in jail since 20.05.2018 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 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.