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Judgment
12 paragraphs · 216 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Mohd. Umar, Advocate holding brief of Mr. Gaurav Singh, 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 Case Crime No. 594 of 2018, which has been registered under Sections 332/353 of IPC and under
Sections 3/5 and 11 of the Uttarakhand Protection of Cow Progeny Act, at Police Station Laksar, District Haridwar.
Learned counsel for the applicant submits that the applicant is in jail since 05.07.2018 and the applicant was not arrested from the spot.
Considering the overall facts and circumstances of the case and the fact that the applicant is in jail since 05.07.2018, prima facie, the applicant has
been able to make out a case for bail at this stage. 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 concerned/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.