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Judgment
9 paragraphs · 130 wordsSudhanshu Dhulia, J. (Oral)
Heard Ms. Anjali Noliyal, Advocate for the applicant and Mr. J.S. Virk, AGA for the State.
The applicant is in jail having been implicated in Case Crime No. 331 of 2017 under Section 302, 201, 34 IPC, registered at P.S. SIDCUL, District
Haridwar. Applicant is in jail since 11.10.2017.
Considering the nature of the offence and the other evidence, presented before this Court by the prosecution in the form of counter affidavit, this
Court is not inclined to release the applicant on bail.
Consequently, bail application is dismissed.
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.