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Judgment
13 paragraphs · 192 wordsSudhanshu Dhulia, J. (Oral)
Heard Ms. Pushpa Joshi, Senior Advocate, assisted by Ms. Chetna Latwal, Advocate for the accused applicant, and Mr. T.C. Agarwal, AGA for the
State.
The applicant is in jail having been implicated in Crime No. 119 of 2015 for the offences under Sections 420, 467, 468, 471 IPC, registered in the
Police Station Cantt. District Dehradun.
According to the applicant, he did not forge any document and he has been falsely implicated in the present case and he has no previous criminal
history. Applicant is in jail since 20.7.2018.
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.